YASHODHA Vs. STATE

JUDGEMENT

(1.) This criminal revision petition filed under Sec. 397 r/w 401 of Cr.P.C, is by the accused challenging her conviction and sentence passed by the trial Court for the offence punishable under Sec. 420 I.P.C, which is confirmed by the Session Court by dismissing the appeal filed by her.

(2.) For the sake of convenience, the parties are referred to by their rank before the trial Court.

(3.) Based on the complaint filed by Smt.Jayanti, after conducting detailed investigation, the respondent police filed charge sheet against the accused for the offences punishable under Ss. 406 and 420 I.P.C.