(1.) Present judgment is for disposal of both the appeals one preferred by the appellant for conviction under Section 304 Part-II; wherein, she has been ordered to undergo imprisonment for 10 years while the other preferred by the State for enhancement of the sentence.
(2.) Criminal Appeal No.2997 of 2008 preferred by the accused-appellant is concerned, appellant being aggrieved and dissatisfied with the impugned judgment and order dated 11.8.2008 passed by the learned Addl. Sessions Judge, Fast Track Court No.9, Vadodara in Sessions Case No.58 of 2007, the petitioner has been convicted to undergo imprisonment for 10 years and fine of Rs.1000/- - in default, to undergo further S.I. for 1 year and to pay fine of Rs.500/- for offence under Section 304 Part-II of the Indian Penal Code. Appellant is further convicted for imprisonment for 1 year and fine of Rs.500/- and in default of which S.I. for 3 months for offence under Section 504 of Indian Penal Code.
(3.) Brief facts of this case are that a telephonic message was received from a Hospital on 5.12.2006 that one lady Meenaben Dilipbhai Vasava who was relative of Shantaben Khodidas Vasava was brought to the Hospital as a result of burn injuries. She was alleged to have sustained these injuries because of Shushilaben who poured kerosene on the deceased while Shantaben (present applicant) caught hold of Meenaben. After incident, Meenaben and Shushilaben both died because of the burn injuries.