RADHARANI Vs. STATE OF MADHYA PRADESH

LAWS(SC)-1981-8-41

SUPREME COURT OF INDIA

Decided on August 14,1981

RADHARANI Appellant

VERSUS

STATE OF MADHYA PRADESH Respondents

JUDGEMENT

- (1.) Heard counsel. Special leave granted. The circumstances of the case are very sad and touching. A desolate woman jumped into a well with her two children. She was charged under Sections 307 and 309 of the Penal Code. She has been released on admonition for the offence under Section 309 of the Penal Code and has been sentenced to imprisonment for three months for the offence- under Section 307. We see no valid reason for making this distinction and therefore direct that she shall be released on admonition for the offence under Section 307 also. She need not surrender to her bail. Order accordingly.;

Click here to view full judgement.