SHAMIMA KHATOON Vs. STATE

JUDGEMENT

(1.) The present appeal under Sec. 374 of the Code of Criminal Procedure, 1973 (hereinafter referred to as, 'CrPC') has been filed assailing the judgment of conviction dated 19 th January, 2002 and order on sentence dtd. 22/1/2002 passed by Mr. P.C. Ranga, Ld. Addl. Sessions Judge, Tis Hazari Court, Delhi, whereby the Appellant has been convicted in Sessions Case No. 23/2001 arising out of FIR No. 645/1999, registered at Police Station Kotwali, under Ss. 302/34 of the Indian Penal Code (hereinafter referred to as, 'IPC').

(2.) Vide the aforesaid impugned judgement of conviction and order on sentence, the Appellant had been convicted for the offences punishable under Ss. 302 and 34 of the IPC. The Appellant has been sentenced to undergo imprisonment for life and a fine of Rs.1000.00, and in default of payment of fine, to further undergo a rigorous imprisonment for a period of one month for the offences under Ss. 302 and 34 of the IPC.

(3.) Brief facts necessary for the disposal of the present appeal are as follows: