MT MAHARANI Vs. EMPEROR

JUDGEMENT

(1.) Mt. Maharani alias Madhavi Wati appeals against her conviction and sentence of transportation for life under Section 302, Indian Penal Code.

(2.) The prosecution case is that she murdered Sukhdeo, aged six or seven years, on the evening of 22-9-1945, at her house, probably on account of the greed to possess the ornaments-the boy was wearing. The boy was in a way related to her. Her husband's father was brother of the boy's great-grand-father.

(3.) Lallu, a boy eight years of age, deposes that he, Sukhdeo deceased and Ram Sarup were playing in the athai (open space in front of the house) that evening. The accused who was sitting on the stairs came and took Sukhdeo inside her house. Sukhdeo was at the time wearing churas and ear-rings. Ram Sarup and Lallu were not wearing any ornaments. Later, there was beat of drum in the village and some people asked Mm where Sukhdeo had gone. He is unable to tell the names of these persons.