NAVLAKHO DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) By this appeal, appellant/original accused no.1 Navlakho Devi who happens to be mother-in-law of deceased Lalita Devi is challenging the Judgment and Order dtd. 18/4/1995 passed by the learned Additional Sessions Judge-VIII, Patna, in Sessions Trial No.205 of 1994 thereby convicting her of the offence punishable under Sec. 304B of the Indian Penal Code and sentencing her to suffer rigorous imprisonment for life.

(2.) The facts projected from the police report leading to the prosecution of appellant/original accused no.1 Navlakho Devi can be summarized thus:

(3.) In support of the prosecution case, the prosecution has examined two neighbourers of the deceased Lalita Devi namely P.W.1 Laxman Das and P.W.2 Dev Prasad Pandit. Brother of Lalita Devi namely Binod Kumar came to be examined as P.W.3. Dr. Shushil Kumar Singh of Khagaul who gave medical treatment to Lalita Devi came to be examined as P.W.4. The Investigating Officer Ranjeet Prasad Sinha is examined as P.W.5. Autopsy Surgeon Awadheshwari Prasad Narain Deo of the P.M.C.H. Hospital, Patna, is examined as P.W.6.