MUNNI DEVI @ SUNITA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal has been filed by Munni Devi alias Sunita w/o Ram Singh resident of Village Malara Bass, District Mohindergarh, against the judgment dated 31.10.2007 of the learned Sessions Judge, Narnaul, convicting the accused-appellant under Section 302 of the Indian Penal Code (for short "IPC") as also against the order of sentence of even date whereby she has been sentenced to undergo imprisonment for life on being found guilty of causing death of her husband Ram Singh, besides, imposing fine of Rs.3,000/- and in default of payment of fine to further undergo RI for six months.

(2.) The prosecution case is that FIR No.209 was registered at Police Station Kanina District Mohindergarh on 12.10.2006 under Sections 302, 328 IPC on the statement of Jagmal Singh son of Mangal Singh, elder brother of the deceased. He stated that he is one of five brothers and retired from the Education Department. The youngest of the siblings was Ram Singh, deceased. The brothers resided separately but in proximity of each other with Ram Singh's house adjacent to his. Ram Singh had three daughters and a son from his first wife Ram Devi. The daughters were married and the son who is aged about 13-14 years was mentally disturbed.

(3.) Ram Devi expired seven years prior to the date of occurrence. During the life time of Ram Devi, Ram Singh had brought the appellant Munni Devi @ Sunita to live with him as his wife and she bore him two sons aged 6 1/2 years and 3-4 years. Munni Devi @ Sunita belongs to Orissa (Odisha).