NIRMALABEN GANESHBHAI PARSHURAM PATIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant is convicted by the 3rd Additional Sessions Judge, Surat vide judgment dated 26.05.2017 in Sessions Case No.24 of 2016. By the impugned judgment, the appellant is convicted under Section 376 read with Section 114 of the Indian Penal Code and under Section 506(2) read with Section 114 of the Indian Penal Code. For the conviction under Section 376 read with Section 114 of the IPC, the appellant is ordered to undergo rigorous imprisonment for seven years. Further, for the conviction under Section 506(2) read with Section 114 of the IPC, the appellant is ordered to undergo rigorous imprisonment for three years. Fine is also imposed and in default thereof, further sentence is also imposed. The Sessions Court has however not recorded that, the sentence shall run concurrently. That is how the total sentence is for ten years.

(2.) The present appellant is a lady accused. She is one of the two accused tried and convicted. She was accused No.2. Accused No.1 is not before this Court atleast in this appeal.

(3.) This Court had, after admission of appeal, suspended the sentence vide order dated 27.09.2019, for the reasons recorded therein, inter alia on the following condition.