MT BAKHTAWARI Vs. EMPEROR

JUDGEMENT

(1.) Mt. Bakhtawari was committed to the Court of Sessions at Meerut to take her trial under Secs.302 and 201 I.P.C.

(2.) The charge was that on 27 November 1928, she murdered one Harbans, chaukidar by throttling him; and that having reason to believe that Harbans had been murdered, she caused the evidence of the crime to disappear by burying the corpse of Harbans and his clothes etc. in a field adjoining the Guldhar railway station.

(3.) The accused pleaded not guilty to both the charges.