SUSHILA BAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This Appeal is preferred by the accused/appellant being aggrieved by the judgment dated 5.12.2003 passed by the ASJ, Lakhnadon, District Seoni in S.T. No. 61/2002. By the impugned judgment, the trial judge convicted the appellant for commission of offence under section 307 of the IPC with direction to undergo RI 5 years with fine of Rs. 500/-.

(2.) The prosecution story in brief is that on 20.3.2002, the husband of the appellant was resting in his house. Suddenly, appellant came there, caught-hold him by his vest and asked why he had taken her to Banjari. Thereafter, due to fear, husband of the appellant went to the house of his elder brother. The appellant reached to the house of her mother-in-law Sukmani Bai and inflicted sickle injuries to her. Appellant also received some injuries. The report of the incident was lodged on 20.3.02 at 11.45 at P.S Lakhnadon, district Seoni. The police registered an offence for commission of an offence and conducted the investigation. After investigation, the charge sheet was filed before the court. Appellant abjured the guilt. After trial, learned trial judge found the charge proved against the appellant and awarded the sentence as mentioned above.

(3.) In support of the case, prosecution examined 12 witnesses whereas the appellant examined herself as (D.W.1) and Dr. Dipak Narayan Pandey (DW 2) as defense witness in her support.