KAMLA DEVI AND ANOTHER Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) AP ­pellants Smt. Kamla Devi and Puran Lai have been convicted by the Court of Addl. Sessions Judge/Special Judge (CBI), Nainital u/s 302/34 IPC and sen­tenced thereon to life imprisonment vide judgment and order dated 23-03­1999.

(2.) BRIEF facts, giving rise to the prosecution case, are that Girish Ram was the husband of accused/appellant Kamla Devi and another accused Puran Lal is the brother of Kamla Devi. Ap­pellant Puran Lal, being brother-in-law of deceased Girish Ram, used to .visit the house of deceased in order to know "about the welfare of his sister Kamla Devi. The appellant Kamla Devi used to quarrel with the deceased off and on and on 30-04-1997 at about 5-6 a.m. the appellant Kamla Devi went to the house of Daulat Ram situate at Siloti Pant, Patti Purva Chhai Khata, district Nainital and informed him that Girish Ram her husband had been murdered by some unknown persons in the inter­vening night of 29/30-04-1997.

(3.) AFTER the inquest on the dead body of Girish Ram was prepared, the body was sent for the postmortem and Dr. K. L. Arya (PW3) conducted the postmortem on the body of the de­ceased Girish Ram on 01-05-1997. The doctor found 11 incised wounds on the different part of the body of the deceased.