BIRMANI TUDU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This appeal has been directed against the judgment of conviction and order of sentence dated 23.02012 passed by the learned Sessions Judge, East Singhbhum, Jamshedpur, whereby and whereunder he has convicted the appellant for the offence punishable under Section 302 of the Indian Penal Code and sentenced her to undergo Rigorous Imprisonment for life and fine of Rs.5000/-.

(3.) The case of the prosecution as unfolded in the fardbeyan of the informant is that the informant Sonaram Manjhi was informed by Sonaram Soren, who claims to be the brother of the appellant that the appellant has killed her daughter Putul aged about 11 years. On getting the information, the informant-Sonaram Manjhi went to the residential quarter of the appellant-accused at Swarnrekha colony and saw the dead body of Putul lying in that quarter. Froth was coming out from the mouth of the dead body and near the dead body torn pieces of pesticide packet was lying along with some pieces of bread. One spoon and a portion of the pesticide packet was found concealed by the accused-appellant in her sari. It appeared to the informant that the accused-appellant has poisoned her daughter to death. It is also mentioned in the fardbeyan that the deceased Putul was studying in class-IV in Sidhu Kanhu school and was staying in the hostel but she was brought forcibly to her residential quarters by the accused-appellant from the school hostel and the accusedappellant was telling different types of things after the death of Putul.