HINDA BAI Vs. STATE OF MP

JUDGEMENT

(1.) APPELLANT Ku. Hinda Bai, feeling aggrieved by the judgment and order of conviction, recorded by Third Additional Sessions Judge, Bhopal, in S.T. No. 459/1991 decided on 3.4.1992 has preferred this appeal. She has been found guilty for commission of offences under sections 302 and 318 of IPC and has been awarded life imprisonment and imprisonment for one year, respectively.

(2.) ACCORDING to the prosecution story on 9.8.1991 in village Kekadiya, the appellant who had given birth to a baby girl had strangulated and then buried her.

(3.) AFTER usual investigation charge sheet was filed against the appellant under sections 302 and 318 of IPC. The appellant abjured her guilt. Her defence was that it is not disputed that she delivered a child but delivery had taken place in an agricultural field and at the time of delivery she had become unconscious. Thus, she was not aware, if she had delivered a live child or still-born child.