SUNITA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE case of the prosecution, in nut -shell, is that the present appellant, namely Smt. Sunita was married with one Gordhan @ Gordhan Lal Soni. Out of the wedlock, the appellant had given birth to two sons, namely Rohit @ Akshay (PW -13) and Kapil (PW -14) and one daughter, namely Priya. Gordhan Lal Soni, the husband of appellant, was employed as Peon in the Sales Tax Department. The family of the appellant was residing in Street No. 2, in front of Baldev Nagar, Gandhi Nagar, Gorsiawas Road, Police Station, Christianganj, Ajmer. On the evening of 22.04.2004 at around 05:30 P.M. Gordhan Lal Soni died an unnatural death in his house.

(2.) THE present appellant, Smt. Sunita, was tried by the Court of Additional Sessions Judge (Fast Track) No. 1, Ajmer for causing murder of her husband, Gordhan Lal Soni. Along with the present appellant, co -accused, namely Smt. Savitri Devi w/o Sunderlal Soni, Brijesh @ Raju @ Rajkumar s/o Sunder Lal Soni and Sunder Lal s/o Madan Lal Soni were also tried for offence punishable under Section 202/511 of Indian Penal Code.

(3.) HAVING convicted the appellant - Smt. Sunita for causing murder of her husband, Gordhan Lal Soni, the trial Court, vide a separate order of even date, sentenced her as under: - -