SHANTI DEVI @ TIKKI DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The appellant was tried and convicted in FIR No.118 dated 22.03.2008 registered for commission of offence punishable under Section 302 IPC at Police Station Sector 10, Gurgaon. She was sentenced to undergo life imprisonment along with a fine of Rs. 5000/- by the Additional Sessions Judge, Gurgaon vide judgment of conviction dated 04.05.2009 and order of sentence dated 06.05.2009.

(2.) The factual matrix; Ram Lal was working as a watchman in plot No.213, Udyog Vihar, Phase-VI, Gurgaon. His dead body was found on 22.03.2008. The incident was reported to the police by Jugal Kishore at 12:50 P.M. on 22.03.2008. Jugal Kishore was sent to this plot by his employer and he was to depute Ram Lal to do duty at a different plot. Jugal Kishore went at 6:00 P.M. on 21.03.2008 and found Ram Lal and his wife Shanti preparing food. Jugal Kishore asked Ram Lal to accompany him to Kadipur factory. Ram Lal asked him to wait as they were preparing food and told him that he would accompany him after some time. Jugal Kishore returned at 9:30 P.M. and saw Shanti Devi holding a wooden Balli. She was beating her husband and he was lying on the floor. He noticed a number of injuries on Ram Lal and lot of blood on the floor. Jugal Kishore tried to intervene but Shanti Devi ran after him holding a Balli. Jugal Kishore fled from the spot to save his life. He returned and slept in his quarter. The next morning he narrated the occurrence to Suresh Kumar Goel, his employer. Together they went to the spot and found the dead body. The incident was reported to the police at 12:50 P.M. The FIR was registered. Shanti Devi was arrested two days later wearing the same sari which had blood stains. Shanti suffered a disclosure statement and led the police party to the first floor of the building and got the Balli recovered which was stained with blood. The police also took foot moulds from the spot. On completion of the investigation, the report was laid against her in the Court.

(3.) Charge was framed against the accused under Section 302 IPC. She pleaded not guilty and claimed trial.