ANJU SINGH Vs. THE STATE OF M.P.

JUDGEMENT

(1.) All these Criminal Appeal are arising out of a common order of conviction and sentence dated 30.08.2007 passed by IIIrd Additional Sessions Judge (Fast Track Court), Umariya, District Umariya (M.P.) in Sessions Trial No.164/2006, whereby the appellants have been convicted and sentenced as under: <FRM>JUDGEMENT_522_LAWS(MPH)2_2018_1.html</FRM>

(2.) Appellant Anju Singh is sister-in-law of the deceased, appellant Shushila Singh is the mother-in-law of the deceased, Omkar Singh is husband of the deceased and Shushil Singh is brother-in-law (Devar) of the deceased.

(3.) Prosecution story in short is that on 12.05.2006 at about 19:30, one person namely Tilak Raj has made a report in writing to the Police Station Naurajabad that his relative Neetu Singh has died due to injury on her head caused by the frame of the door (Chaukhat). The Merg intimation was registered and thereafter the Police commenced the investigation.