Full Judgment Text
Crl.A. No. 426 of 2005
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 426 OF 2005
STATE OF RAJASTHAN ..... APPELLANT
VERSUS
VIDHYA DEVI ..... RESPONDENT
O R D E R
1. We have heard the learned counsel for the State of
Rajasthan and have gone through the judgment of the High
Court very carefully. The facts indicate that the
accused respondent was suffering from insanity on the
date of the incident and the facts leading to this
conclusion have been set out in extenso in the High
Court's judgment. It has been highlighted that the
th
incident happened on the 18 of February, 1996 and even
th
before the challan had been filed on the 26 April,
1996, the accused had been sent to the Medical Hospital,
Jaipur for treatment and that she had remained admitted
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in the hospital for treatment till 12 October, 1999
when she had been produced before the concerned Court on
Crl.A. No. 426 of 2005
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that day and it was found that she was still behaving in
an abnormal manner and on which she was again sent to the
Medical Hospital, Jaipur and remained under treatment
th th
from 12 October, 1999 till 20 November, 2001. It is,
therefore, obvious that the circumstances of the case
show that the respondent was suffering from insanity and
was, therefore, entitled to claim the benefit under
Section 84 of the Indian Penal Code. We are, therefore,
not inclined to interfere in this matter.
2. Dismissed.
.........................J
[HARJIT SINGH BEDI]
.........................J
[GYAN SUDHA MISRA]
NEW DELHI
AUGUST 04, 2011.