(1.) The present criminal appeal is moved by Smt. Brahmadevi against judgment and order dated 26.08.2015 passed by learned Additional Sessions Judge, F.T.C. Court No.36, Barabanki in Sessions Trial No. 53 of 2013 convicting her under Section 302 I.P.C. and awarding sentence for maximum term of life imprisonment with fine stipulated therein.
(2.) Heard Sri Vishnu Swaroop Srivastava, learned Amicus Curie for the appellant and Mrs. Smiti Sahay, learned Additional Government Advocate for the State.
(3.) We have gone through the judgment as well as lower court record.