Kanwaljit Singh Ahluwalia, J. - (1.) SONU , aged three years, son of Prabhu Lal (P.W.1) died on 4.7.2007 at 3:45 PM, in J.K. Loan Mother and Child Hospital, Kota. In bed -head ticket (Exhibit -D/3), it was noted that even though parents have given history of consumption of celphos tablets, he had died due to some unknown poison. The bed head ticket (Exhibit -D/3) contain observations of attending Doctor, which can be summed up as follows: "Sonu, a child aged three years was admitted at J.K. Loan Hospital, Kota, in night of 3rd and 4th July, 2007 at 0:25 AM in moribund condition with history of intake of unknown substance followed by vomiting and unconsciousness. The child was referred from District Hospital, Baran, where gastric lavage was done, and no gastric lavage fluids were obtained and sent along with the patient."
(2.) BHANWARI Bai, the appellant is aunt (Tai) of the deceased, Sonu. She is wife of Dhanna Lal, elder brother of the complainant, Prabhu Lal (P.W.1), father of the deceased Sonu. It is the case of the prosecution that Bhanwari Bai had administered poisonous substance to Sonu, due to which he died. She was tried by the court of Additional Sessions Judge (Fast Track) Chhabra. The said court vide impugned judgment dated 3.5.2008, held the appellant Bhanwari Bai guilty of offence under Section 302 IPC and having convicted the appellant for the aforesaid offence, vide a separate order of even date, she was sentenced to life imprisonment and pay a fine of Rs. 2,000/ -, in default of payment of fine, to further undergo one year R.I. Being aggrieved against his conviction and sentence, the appellant Bhanwari Bai has preferred the present appeal.
(3.) PRABHU Lal (P.W.1) had submitted a written report (Exhibit -P/1) before A.S.I., Chhannu Pathan (P.W.13), who was sent to MBBS Hospital, Kota by S.H.O., Chhipa Badod.;