SMT. BHAGWATI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant Mst. Bhagwati has been convicted by the learned Additional Sessions Judge, Baran vide his judgement dated 15-3-1973 for an offence under section 302 I. P. C. for murdering her three children and sentenced to imprisonment for life together with a fine of Rs. 200.00 and in default of the payment of fine to further suffer rigorous imprisonment for two months. She has further been convicted for the offence punishable under section 309 I. P. C. for attempting to commit suicide and sentenced to rigorous imprisonment for six months and a fine of Rs. 100.00 in default of payment of fine to further suffer rigorous imprisonment for one month. The substantive sentences of imprisonment were made to run concurrently.

(2.) Aggrieved by her conviction and sentences as aforesaid the appellant has preferred this appeal, through jail. Shri G. K. Garg was appointed as amicus curiae to represent the appellant.

(3.) We have heard the learned Amicus Curiae and the learned Public Prosecutor and perused the record of the case.