JAGRITI DEVI Vs. STATE OF H P
LAWS(SC)-2009-7-66
SUPREME COURT OF INDIA (FROM: HIMACHAL PRADESH)
Decided on
July 06,2009
JAGRITI DEVI
Appellant
VERSUS
STATE OF HIMACHAL PRADESH
Respondents
Referred Judgements :-
STATE OF ANDHRA PRADESH VS. RAYAVARAPU PUNNAYYA [REFERRED TO]ABDUL WAHEED KHAN ALIAS WAHEED VS. STATE OF ANDHRA PRADESH [REFERRED TO]
RULI RAM VS. STATE OF HARYANA [REFERRED TO]
AUGUSTINE SALDANHA VS. STATE OF KARNATAKA [REFERRED TO]
CHACKO ALIAS ANIYAN KUNJU VS. STATE OF KERALA [REFERRED TO]
STATE OF U P VS. VIRENDRA PRASAD [REFERRED TO]
SHANKAR NARAYAN BHADOLKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
Cited Judgements :-
RAM VS. STATE [LAWS(DLH)-2014-7-258] [REFERRED TO]DURGA SINGH @ SURESH KUMAR VS. STATE OF H.P [LAWS(HPH)-2017-2-4] [REFERRED TO]
STATE OF WEST BENGAL VS. KIRITI PAL [LAWS(CAL)-2012-6-40] [REFERRED TO]
VASANT VS. SANYOGITA VASANT PAWAR AND ORS. [LAWS(BOM)-2015-9-161] [REFERRED TO]
DHAN SINGH VS. STATE OF HARYANA [LAWS(SC)-2010-7-77] [REFERRED TO]
DEVI RAM VS. STATE OF H P [LAWS(HPH)-2019-9-7] [REFERRED TO]
KANHAKRU RAM VS. STATE OF H P [LAWS(HPH)-2018-8-170] [REFERRED TO]
MANOJ @ BABLU S/O JANKIPRASAD TIWARI VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2018-1-239] [REFERRED TO]
BAIJU @ PORINCHU BAIJU VS. STATE OF KERALA [LAWS(KER)-2025-1-20] [REFERRED TO]
CHENDA @ CHANDA RAM VS. STATE OF CHHATISGARH [LAWS(SC)-2013-8-68] [REFERRED TO]
JASDEEP SINGH KOHLI VS. STATE OF NCT OF DELHI [LAWS(DLH)-2016-1-157] [REFERRED TO]
RAJBIR AND OTHERS VS. STATE OF DELHI [LAWS(DLH)-2017-1-54] [REFERRED TO]
MAHESH CHANDRA VS. STATE OF U. P. [LAWS(ALL)-2023-8-136] [REFERRED TO]
RAM VISHWANATH SALUNKE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2011-5-57] [REFERRED TO]
ARUP DAS VS. STATE OF ASSAM [LAWS(GAU)-2024-4-42] [REFERRED TO]
BIRANCHI NARAYAN SAHOO VS. STATE OF ORISSA [LAWS(ORI)-2009-12-23] [REFERRED TO]
MANJEET KUMAR VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2013-5-1] [REFERRED TO]
KALYAN SHARMA VS. STATE [LAWS(DLH)-2011-5-14] [REFERRED TO]
IMTIAZ YUSUFBHAI SHAIKH VS. STATE OF GUJARAT [LAWS(GJH)-2023-8-437] [REFERRED TO]
SAHIL SINGH VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2019-5-31] [REFERRED TO]
Sona Ram Karmali VS. The State of Jharkhand [LAWS(JHAR)-2011-6-88] [REFERRED TO]
MAHAVEER VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2013-1-68] [REFERRED TO]
SATISH NARAYAN SAWANT VS. STATE OF GOA [LAWS(SC)-2009-9-24] [REFERRED TO]
HARISHBHAI SHAMBHUBHAI BHUVA VS. STATE OF GUJARAT [LAWS(GJH)-2014-6-125] [REFERRED TO]
RAJAN C. GEORGE, S/O GEORGE VS. STATE OF KERALA [LAWS(KER)-2018-10-103] [REFERRED TO]
SHER SINGH @ SHERU VS. STATE [LAWS(DLH)-2014-1-352] [REFERRED TO]
NATHU LAL & OTHERS VS. STATE OF U P [LAWS(ALL)-2018-5-334] [REFERRED TO]
RAM CHARAN AND OTHERS VS. STATE OF U.P. [LAWS(ALL)-2020-4-10] [REFERRED TO]
STATE OF H.P. VS. DALIP KUMAR [LAWS(HPH)-2017-3-6] [REFERRED TO]
HIKMAT BAHADUR VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2017-9-73] [REFERRED TO]
STATE OF H P VS. DALIP KUMAR [LAWS(HPH)-2016-12-152] [REFERRED TO]
JAGDISH AND OTHERS VS. STATE OF MP [LAWS(CHH)-2015-1-79] [REFERRED]
OM PRAKASH VS. STATE [LAWS(DLH)-2014-5-142] [REFERRED TO]
JAGRAJ SINGH VS. STATE OF DELHI [LAWS(DLH)-2019-4-353] [REFERRED TO]
SANGSER ALI VS. STATE OF ASSAM [LAWS(GAU)-2021-3-98] [REFERRED TO]
GOPAL SINGH VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2013-1-57] [REFERRED TO]
KALOO AND ANR. VS. STATE OF RAJASTHAN [LAWS(RAJ)-2011-7-225] [REFERRED TO]
BIRBL RAM VS. STATE OF RAJASTHAN [LAWS(RAJ)-2011-5-31] [REFERRED TO]
ANIL VS. STATE [LAWS(ALL)-2017-11-301] [REFERRED TO]
BALBIR SINGH VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2017-7-104] [REFERRED TO]
BALRAM SAHU VS. STATE OF CHHATTISGARH [LAWS(CHH)-2018-2-65] [REFERRED TO]
PURUSHOTTAM AND ANOTHER VS. STATE OF M.P. AND OTHERS [LAWS(MPH)-2017-9-52] [REFERRED TO]
JUDGEMENT
Dr. MUKUNDAKAM SHARMA, J. -
(1.)This appeal is directed against the judgment and order passed by the Himachal Pradesh High Court on 31.08.2000 affirming the judgment and order passed by the learned Sessions Judge, Shimla convicting the accused-appellant herein under Section 302 of the Indian Penal Code, 1860 (for short "the, IPC") and sentencing her to undergo imprisonment for life and to pay a fine of Rs. 2,000/-, and in default of payment of fine to also undergo Simple Imprisonment for a further period of one year.
(2.)The accused-appellant herein was tried for an offence of murder punishable under Section 302, IPC for allegedly committing the murder of her co-wife Shama Devi, on 02.06.1996 at her house in Village Atgaon, Tehsil Chirgaon, District Shimla.
(3.)The accused-appellant Jagriti Devi is the legally wedded wife of one Mohinder Singh who was a resident of village Atgaon. Out of the aforesaid wedlock, the accused-appellant gave birth to five children, four daughters and one son. The husband of the accused-appellant, however, married for a second time and brought the second wife-Shanti Devi home who was the deceased in the present case.
(2.)The accused-appellant herein was tried for an offence of murder punishable under Section 302, IPC for allegedly committing the murder of her co-wife Shama Devi, on 02.06.1996 at her house in Village Atgaon, Tehsil Chirgaon, District Shimla.
(3.)The accused-appellant Jagriti Devi is the legally wedded wife of one Mohinder Singh who was a resident of village Atgaon. Out of the aforesaid wedlock, the accused-appellant gave birth to five children, four daughters and one son. The husband of the accused-appellant, however, married for a second time and brought the second wife-Shanti Devi home who was the deceased in the present case.
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