SANGITA @ REKHA SAMBHAJI MALODE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant, who is the sister-in-law of the deceased- Surekha, has been convicted for the offence under Section 498-A and Section 306 I.P.C. read with Section 34 I.P.C. and was sentenced to undergo imprisonment for a period of two years and five years respectively (to run concurrently). Vasant, brother of the appellant and husband of the deceased-Surekha, was also convicted for the same offences and is said to have already undergone the sentence of imprisonment imposed upon him.

(2.) By the order of this Court dated 20th February, 2009 notice was issued limited only to the quantum of sentence.

(3.) Mr. Sushil Karanjkar, learned counsel appearing for the appellant, has submitted that the appellant being a married lady and by and large has been residing only with her husband at Nasik is having two grown up children to be taken care and her family.