BABLI @ SHAKUNTLA DEVI Vs. STATE

JUDGEMENT

(1.) Appellant impugns judgment dated 16.05.2018 and order on sentence dated 24.05.2018 whereby appellant has been convicted of an offence under Section 307/34 IPC and sentenced to undergo RI for a period of three years and to pay a fine of Rs.1 lakh and in default of payment of fine to undergo SI for a period of six months.

(2.) The allegations in the FIR.are that the appellant along with her son had a fight with the victim. The role ascribed to the appellant was that she caught hold of the victim while her son started hitting the victim with a Gainti (Pickaxe). It is further alleged that the appellant instigated her son to hit the victim.

(3.) Son of the appellant was a juvenile and was separately tried before the Juvenile Justice Board.