RAIWATI BAI ALIAS BUDHI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is directed against the judgment dated 12-12-2000 passed in Sessions Trial No. 167/99 by the Additional Sessions Judge, Jashpur.

(2.) By the impugned judgment the Appellant has been convicted under Sections 302 and 201, IPC and sentenced to undergo R.I. for life and fine of Rs. 1,000/- and R.I. for 2 years and fine of Rs. 500/- with default sentences of 5 years and 6 months respectively.

(3.) The facts, briefly stated, are as under: