SUNITA AND ORS Vs. STATE AND ORS

JUDGEMENT

(1.) The appellant-Sunita impugns the judgment dated 18.04.2011 and order on sentence dated 25.04.2011 of the learned Additional Sessions Judge in Sessions Case No. 247/2009 by which she was convicted for committing offences punishable under Section 302/201 IPC and sentenced to undergo imprisonment for life with fine of Rs 2,000/- under Section 302 IPC and rigorous imprisonment for three years with fine of Rs 1,000/- under Section 201 IPC. Both the sentences were to operate concurrently.

(2.) The State has also preferred leave to appeal against the acquittal of Satbir @ Satte by the impugned judgement dated 18.04.2011.

(3.) The prosecution alleged that on 17.07.2005 at 8:30 P. M. the appellant recorded Daily Diary (DD) entry No. 21 (Ex. PW13/A) at Police Post Budh Vihar, Police Station Sultan Puri informing that her husband Rajbir @ Raje aged 40 years who was suffering from mental problem was missing for the last one and a half month and requested to search him.