GITABEN MAGANBHAI RATHWA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS appeal is at the instance of a convict under section 302 of the Indian Penal Code and is directed against an order dated 23rd April 2007 passed by the learned Additional Sessions Judge, 5th Fast Track Court, Godhra, District Panchmahal, in Sessions Case No. 260 of 2005 by which the learned trial Judge convicted the appellant herein for offences punishable under section 302 of the Indian Penal Code and sentenced her to imprisonment of life and imposed fine of Rs.10,000/ -; in default of payment of fine, the court passed an order for further imprisonment for one more year. The days passed by the appellant as under -trail prisoner were directed to be given set off.

(2.) BEING dissatisfied, the accused has come up with the present appeal.

(3.) AT the time of hearing, the prosecution produced the following 10 prosecution witnesses in support of the prosecution case: