SHREE BAI Vs. STATE OF M.P

JUDGEMENT

(1.) THIS Criminal Appeal has been filed by the appellant challenging the impugned judgment of conviction and sentence dated 30th April, 2002 delivered in Sessions Trial No.82/1998 by the Additional Sessions Judge, Sironj, District Vidisha convicting the appellant Shribai for commission of the offence under section 302 IPC and sentencing her to undergo imprisonment for life and to pay fine of Rs.5,000/ -, in default, to further undergo one year's rigorous imprisonment.

(2.) CASE of the prosecution, briefly stated, is that one OP Tripathi, Police Personnel posted at Police Station Pathariya Tahsil Sironj, District Vidisha received information from informant Shyamlal Raikwar, Ward boy of District Hospital, Vidisha informed that deceased Ganeshbai died at 4.40 pm on 16/2/1998 at Hospital. On the basis of the information, Marg 3/98 was registered. Thereafter a case was registered at Crime No.10/98 for commission of the offence under section 302 IPC against the accused and investigation was triggered . The police investigated the matter and after investigation, challan was filed before committal court, which in its turn, committed the case to the Court of Session for trial.

(3.) IN the trial, a charge was framed against the appellant for commission of the offence to the effect that on 14/2/1998 at 6.30 in the morning at village Bhaukheda, the appellant has committed the murder of Ganeshbai wife of Lakhhu Adiwasi. The appellant abjured her guilt and pleaded complete innocence. She also prayed for trial.