RAM SAKHI DEVI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) THE sole appellant is aggrieved by the judgment dated 20.8.1988, passed by the learned Sessions Judge, Vaishali at Hajipur, in Sessions Trial No. 13 of 1988 (State of Bihar v. Ram Sakhi Devi), whereby she has been convicted under Section 302 of the Indian Penal Code and has been sentenced to imprisonment for life. The appellant has been convicted for causing death of Pramod Kumar, a boy aged six years, by drowning him in the river flowing by the village.

(2.) LEARNED Counsel for the appellant did not appear in spite of repeated calls. We have, therefore, appointed Mr. Anil Kumar Singh, Advocate, to assist us as Amicus Curiae.

(3.) INVESTIGATION commenced leading to the charge -sheet under Section 302 as well as Section 201 of the IPC against the appellant. The case was committed to the court of Sessions which was registered as Sessions Trial No. 13 of 1988. Charges were framed under the two sections by the learned Sessions Judge, on 26.2.1988.