STATE OF M.P. Vs. MANJU BAI

JUDGEMENT

(1.) Both these petitions for granting leave to appeal have been preferred against the same judgment dated 25.06.2018 passed in Sessions Trial No.13 of 2018 by First Additional Sessions Judge, Rajgarh (Bioara), therefore, they are heard analogously and being decided by this common order.

(2.) State as well as mother of the deceased-Ashish, Shyama Bai have challenged the acquittal of second wife of her husband, Manju Bai from the charge under Section 302 of IPC.

(3.) Prosecution had approached the Trial Court with a case that on the dispute of partition/distribution of land of Ram Babu between sons of his two wives, namely, Shyama Bai and Manju Bai, Manju Bai pushed son of Shyama Bai, Ashish in Well, resulting in his death.