COUNSELOR LAKHSMI AND ORS. Vs. THE STATE

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence dated 30.4.2010 passed by Fast Track Court, Sagar in S.C.No.229/2007, whereby all the accused have been convicted for the offences punishable under sections 323, 342, 504, 306 r/w 34 IPC and have been sentenced to undergo imprisonment and to pay fine.

(2.) The case of the prosecution is briefly stated as under:-

(3.) I have considered the submissions made by both the learned counsel appearing for the appellantaccused and the respondent State. Perused the records and the judgment and order passed by the court below.