AMNA Vs. STATE

JUDGEMENT

(1.) Appellant Amna impugns the judgment dated 10.11.1998 and the order on sentence dated 12.11.1998 whereby she and her son Guddu @ Guchan were convicted for the offence punishable under Section 120B of the Indian Penal Code, 1860 (IPC), under Section 307 read with Section 120B IPC and under Section 302 read with Section 120B IPC and were sentenced to undergo imprisonment for life and to pay a fine of Rs. 2,000/- on each count. In default of payment of fine, the appellant and her co-convict were to suffer rigorous imprisonment for further three months on each count. The substantive sentences were to run concurrently.

(2.) In fact, the appellant, co-convict Guddu @ Guchan along with Rehana, Mehrunissa and Nabijan were sent up to the Court to face trial for the above said offences on the allegations which can be extracted from the opening paragraph of the impugned judgment as under:-

(3.) Rehana, Mehrunissa and Nabijan were acquitted on the ground that the prosecution had not been able to prove the entering into conspiracy by the earlier said three persons whereas Guddu @ Guchan, the main accused who had thrown the acid and the appellant, who is Guddu's mother, were convicted and sentenced as stated earlier.