- (1.) THE appellant, Babli, has been convicted vide impugned judgment dated 23.2.2011 by the court of Additional Sessions Judge (Fast Track), Mahuwa, District Dausa, for the offence under Section 302 IPC for committing murder of her husband, Mohan Lal Patwa.
(2.) HAVING convicted the appellant for the aforesaid offence, vide a separate order of even date, the appellant was sentenced to life imprisonment and to pay a fine of Rs. 5,000/ -, in default of payment of fine, to further undergo six month S.I.
(3.) THE case of the prosecution rests on extra -judicial confession made by the appellant, Babli before Om Prakash (P.W.6) in whose house, the appellant was living as a tenant along with her husband. The criminal proceedings were set into motion on the basis of written report (Exhibit -P/12) lodged by S.I. Ghisa Ram (P.W.12). The written report (Exhibit -P/12) is based on information relayed by Om Prakash (P.W.6). Ghisa Ram (P.W.12) in the written report noted that on 4.5.2006, Om Prakash Sharma s/o Chiranji Lal Sharma, resident of Pali Ka Nagla, Police Station Mahuwa, reported that in his house, situated at Tehsil Road, Parasar Colony, Mohan Lal Patwa, the deceased was residing as tenant. The report regarding his death was reduced in the daily diary register. Ghisa Ram, S.I., on instructions of SHO, reached at the house of Om Prakash Sharma where, in one room, the dead body of Mohan Lal Patwa s/o Chhutan Lal, by caste Patwa, resident of Reni, Police Station Reni, District Alwar was lying on the floor. Near the dead body, Smt. Babli wife of the deceased Mohal Lal Patwa, was present. When she was asked about the cause of death, she could not give any satisfactory answer. Upon which, Ghisa Ram S.I., had inspected the dead body and found ligature mark of rope on the neck. Froth was coming out of the mouth of the dead body. Foul smell was being emitted from the mouth of Mohan Lal. Rigor mortis had set in. After inspection, Ghisa Ram S.I. (P.W.12), came to the conclusion that Mohan Lal had been murdered. Therefore, he sent the report for registration of the case through Constable Kanwar Lal.;