SARADA Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant, who is the accused in S.C. No. 288 of 2017 on the file of the Special Court for the Trial of Offences against Children (Additional Sessions Court-I), Manjeri, filed this appeal challenging the conviction and sentence imposed on her for the offences under Ss. 302 and 201 of IPC as per the judgment dtd. 6/3/2019

(2.) The prosecution case is that the accused committed murder of her 13 days old girl child on 12/6/2016 at about 5 am., in her house at Nayadampoyil ST Colony and thereafter buried the dead body near to her house and thereby, committed the offences punishable under Ss. 302 and 201 of IPC.

(3.) Exhibit P10(a) FIR was registered under Sec. 174 Cr.P.C on 13/6/2016 on the basis of Exhibit P1 First Information Statement of PW2 Panchayat Ward Member. PW23, Circle Inspector of Police, Nilambur, completed the investigation and filed the final report before the Judicial First Class Magistrate Court, Nilambur. After committal, the case was numbered as S.C. No. 288 of 2017 and on production of the accused before the trial court, charge was framed for the offences under Ss. 302 and 201 of IPC and when the accused pleaded not guilty, PWs 1 to 23 were examined and Exhibits P1 to P25 and Mos 1 and 2 were marked on the side of prosecution to prove the charge against the accused. No evidence was adduced from the side of the accused.