RANGMATIA BAI Vs. STATE OF M P

JUDGEMENT

(1.) The appellant Rangmatia Bal has been convicted under section 302 Indian Penal Code and sentenced to life imprisonment for the murder of her husband Bhukhu.

(2.) The deceased Bhukhu had been adopted by Etwari (P.W. 9) and her husband Jangu (P. W. 2) and was living with them along with his wife, the appellant, in village Korandha. Etwari (P.W. 9) is the sister of Bhukhus natural father. On the night between the 28th and 29th August 1979, the deceased Bhukhu and the appellant were sleeping in the Parchhi of their house, while Jangu (P.W. 2) and Etwari (P.W. 9) were sleeping in a nearby room. Some time at night, Jangu and Etwari heard some noise and cry of Bhukhu, on account of which they went rushing to the Parchhi. There, they found the appellant standing near her husband with a Tangia in her hand and Bhukhu lying with several incised wounds on the neck and face. The appellant tried to run away on seeing Jangu and Etwari but they chased and caught her. The appellant admitted to Jangu and Etwari that she had killed her husband because he did not want to keep her. The Tangia as well as the clothes on the person of the appellant were seized. The reports of the Chemical Examiner and the Serologist prove that the Tangia and the appellants clothes were stained with human blood. An extra judicial confession was also made by the appellant before some other witnesses who arrived on the scene soon after the incident. 2. The testimony of Jangu (P.W. 2) and his wife Etwari, (P. W. 9), along with the conduct of the appellant in trying to run away from the scene, as stated by these witnesses, coupled with her extra judicial confession, proved by these witnesses and the presence of human blood on the Tangia and her clothes, are sufficient to sustain the appellants conviction. The offence made out is clearly that of murder in view of the fact that repeated blows with a Tangia were inflicted on the neck and face of the victim during sleep. There is thus no ground to interfere in this appeal.

(3.) Consequently, the appeal is dismissed. The conviction and sentence of the appellant are maintained. Appeal dismissed.