SMT. PRAMILA DEI Vs. STATE

JUDGEMENT

(1.) "Mother is the name for God in the lips and hearts of little children ", said Thackeray in "Vanity Fair". Can the hands of a mother that rock the cradle, and in the words of W.S.Ross (The Hand That Rocks the Cradle), rule the world be responsible for the death of her two infant children, Kipling had described the love, the feelings of a mother in the following words :

(2.) IN this appeal from Jail, Pramila Dei (hereinafter referred to as the accused' calls is question legality of her conviction made Under Sections 302 and 309 of the Indian Penal Code, 1860 (in short, IPC and sentences of imprisonment for life and one month's simple imprisonment respectively as awarded by the learned First Additional Sessions Judge, Cuttack. The sentences were directed to run concurrently.

(3.) THE accused pleaded her innocence. It was her further plea that her husband -was hating her as her son was affected by leprosy and in the night of occurrence her husband assaulted her and did not provide her food. On that night her husband and the older brother of her husband (PW 1) threw the two children to the river, and thereafter dragged her and pushed her inside it.