MUNNI BAI Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS is first application under Section 439 of Cr.P.C. The applicant has been arrested in Crime No.289/2013 registered at Police Station, Gyaraspur, District Vidisha, for the offence punishable under Sections 302 and 201 of IPC.

(2.) AS per prosecution case, on the report of death of Raju Singh, Merg Intimation was recorded. During enquiry, it was found that there was a dispute regarding partition of the property in between the deceased and the applicant and her sons, therefore, the deceased was murdered in the house and his dead -body was thrown in the well. The blood stains were wiped off causing disappearance of evidence of murder.

(3.) AS per the postmortem report of the deceased, it appears that he has received eight incised wounds. The injuries No.1 to 4 and 7 and 8 have been found to be fatal. As per the memorandum of the applicant, she had gone to Vidisha hospital in connection with treatment of her husband. When she came back, she came to know that Raju Singh has gone missing and thereafter she asked from her sons. They told that they have killed Raju Singh. When she saw the kitchen, there were blood stains over the wall and floor, then she wiped off the blood stains.