IDALI BAI Vs. STATE OF M.P.

JUDGEMENT

(1.) This appeal has been preferred against judgment and Order dated 21/02/2006 passed by ASJ (Fast Track), District Alirajpur in S.T. No.114/2005 whereby the Appellant has been convicted for the offences under Section 302, 318, 201 of IPC and sentenced as under : -

(2.) The sentences have been directed to run concurrently.

(3.) The prosecution story, briefly stated, is that on 4th of March, 2005 around 4.00 pm. Ida (PW -1), resident of village -Dhodsa, Police Station - Alirajpur, found some foul smell coming out from 'Kotha' (a place to keep cattles) belonging to Budhibai (DW -1), who was residing nearby his house with her sole daughter Appellant Idlibai. Ida (PW -1) thereupon went inside the 'Kotha' with his wife Vesti Bai (PW -2) and found dead body of a new born child lying there in a corner. He noticed that right hand and left leg of the dead body was eaten away by dogs etc., the face was crushed and a rope had been tied around the neck. Ida (PW/1) informed Keshar Singh (PW/4), Vesta (PW -5), and Madhav Singh (PW/8) and village Chowkidar Nansingh (PW/3) about this. Thereafter they all went inside the 'Kotha' and saw the dead body lying there.