YASMINBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate for the appellant accused Mr. Shakeel A. Qureshi and learned Additional Public Prosecutor for the respondent - State Mr. L.R. Pujari.

(2.) By way of this Appeal, the appellant - the original accused No. 4 has felt aggrieved by the judgment and order of conviction and sentence dated 20.07.2010 of the learned Additional Sessions Judge, Fast Track Court No. 5, Gondal in Sessions Case No. 47/2009 whereby the appellant accused herein under Section 302 of the Indian Penal Code was sentenced to undergo life imprisonment and was also ordered to pay a fine of Rs. 500/-, in default a simple imprisonment of further two months.

(3.) The case in brief and the incident which occurred on 22.02009 are as under :-