Malti Devi vs The State Of Jharkhand
2025 Latest Caselaw 6968 Jhar

Jharkhand High Court

Malti Devi vs The State Of Jharkhand on 18 November, 2025

Author: Ambuj Nath

Bench: Ananda Sen, Ambuj Nath

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr. Appeal (D.B.) No. 1385 of 2022
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           Malti Devi, W/o Sudhir Saw, R/o Village- Marudih, P.O. Mandro, P.S.
           Deori, District Giridih
                                                        ... Appellant(s).
                                     Versus
           The State of Jharkhand                       ... Respondent(s).
                                     ------
           CORAM         :      SRI ANANDA SEN, J.

SRI AMBUJ NATH, J.

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For the Appellant(s) :Mr. A.K. Sahani, Advocate Mr. Sudhir Kr. Roy, Advocate For the State :Mr. Shashi Kr. Verma, AddI. P.P. .........

07 /18.11.2025: I.A. No.11235 of 2025 The earlier application for suspension of sentence is rejected. By filing this interlocutory application, the appellant renewed her prayer to suspend the sentence and release her on bail during the pendency of this appeal.

2. The appellant has been convicted in connection with S.T. No.50/2020, Deori P.S. Case No.48/2019, for the offence under Section(s) 328 & 302 IPC and Sentenced to R.I. for life and fine of Rs.10,000/- for commission of offence under Section 302 of IPC in default of payment of fine she shall further suffer sentence of S.I. of Six months.

3. Heard, the learned counsel for the appellants and learned A.P.P. for the State and have gone through the impugned judgment, the evidence and the Trial Court Records.

4. Opportunity was given to the State to oppose the bail, which the State availed and opposed.

5. From the evidence, especially specially the informant (PW-

1), it is clear that the appellant had administered some material to the 16 months child of the informant thereafter immediately the child felt ill and died later on. The child was buried. After two days, the body was exhumed and sent for postmortem.

Poison substance was found in the viscera report. The death was due to poisoning. This appellant is the sister-in-law of the informant who had administered the material which resulted in death of the child. The informant has seen this appellant administering something when asked, she tried to cover-up by saying that there is some mud in the mouth of the child which she is wiping out. The fact remains that after such administration, the child fell ill and later on died and it was found that the child died due to poisoning. These are the material which surface during the evidence.

6. Thus, we are not inclined to release the appellant on bail.

7. Accordingly, I.A. No.11235 of 2025 stands dismissed.

(ANANDA SEN, J.)

(AMBUJ NATH, J.)

18th November, 2025 R.S./Sandeep