PREMA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This appeal arises out of impugned judgment and order dated 2.3.2016 passed by Additional Sessions Judge, Court No.16, Kanpur Nagar in Sessions Trial No.975 of 2010, convicting appellant Smt. Prema under Section 302 of IPC and sentencing her to undergo imprisonment for life and a fine of Rs.10,000/-, in default thereof, she has to undergo six months additional sentence. However, the trial Judge has acquitted the other accused persons, namely, Bhaiya Lal @ Harishanker, Smt. Sarojini and Baura @ Narendra of all the offences.

(2.) In the present case, name of deceased is Ram Naresh. As per prosecution case, on 23.3.2010, a written information was given by the appellant to the Station House Officer, Kanpur Nagar, informing that she is residing in a Hut near Satya Eye Hospital and her husband was working as a Labour. On the previous night, she slept outside her house and sometime in the night, her husband came to the house and committed suicide by hanging himself. In the morning, when she woke up, she saw the dead body of her husband, intimation to that effect was given to her neighbours and that this fact she also informed to the police.

(3.) Inquest on the dead body of the deceased was conducted vide Ex.Ka.5 on 23.3.2010 and the body was sent for postmortem, which was conducted on 24.3.2010, vide Ex.Ka.2 by (PW-3) Dr Surendra Kumar Singh. As per Autopsy Surgeon, following injuries were noticed on the body of the deceased: