SANGEETA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Khaleeq Ahmad Khan, learned counsel for the appellant, Sri Dharmendra Singh, learned A.G.A. for the State and perused the lower court record.

(2.) Under challenge in this appeal is the judgment and order dated 26.6.2015 passed by learned Additional Sessions Judge, Court No. 11, Sitapur in Sessions Trial No. 1099 of 2008 arising out of Case Crime No. 301 of 2008, Police Station Maholi, District Sitapur whereby present appellant Sangeeta was convicted under Sec. 302 I.P.C. and was sentenced with imprisonment for life and also with fine of Rs. 10,000/ - with default stipulation of one year's simple imprisonment.

(3.) In brief the case of the prosecution was that complainant Hemraj Rajvanshi, Village Pradhan, gave an information at the police station on 28.4.2008 at 8.50 p.m. informing S.H.O. that Rajesh, son of Shri Pal resident of Jagannathpur, Hamlet of Madhna, Police Station Imiliya, District Sultanpur was living for the last six years in the house of his wife in village Abbaspur, District Maholi, District Sitapur. He died on 27.4.2008 under some suspicious circumstances, thereafter the family members of his in -laws house had brought the dead body of Rajesh to village Jagannathpur Hamlet of Madhna and after leaving the dead body on his gate went away. On the basis of this information, the case was registered and investigation proceeded. Inquest proceedings were conducted and after completing necessary formalities, the dead body was sent for postmortem, which was conducted on 28.4.2008 at 4:00 p.m. at District Hospital, Sitapur. The duration of death was found 1 - 1/2 day and following ante -mortem injuries were found on the body of the deceased: - -