SAGNI BAI Vs. STATE OF MP

JUDGEMENT

(1.) Criminal Appeal Under Section 374 of The Code of Criminal Procedure

(2.) So as to hold the accused/appellant guilty, prosecution has examined 15 witnesses. Statement of the accused/appellant was also recorded under section 313 of the Code of Criminal Procedure in which she denied the charge levelled against her and pleaded her innocence and false implication in the case.

(3.) After hearing the parties, the trial Court convicted and sentenced the accused/appellant as mentioned in paragraph No.1 of this judgment. Hence, this appeal.