SHARDA SITARAM GEDAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant was charged for offence punishable under Section 302 of Indian Penal Code for committing murder of her real brother - Raju Sitaram Gedam, who was a Police Constable.

(2.) The appellant has been convicted for offence punishable under Section 304(1) of Indian Penal Code, and sentenced to undergo Rigorous Imprisonment for ten years and a fine of Rs.1,000/-, in default, Rigorous Imprisonment for one year.

(3.) As noted by the learned Sessions Judge, eye-witnesses of the incident, namely [1] mother, [2] sister PW-3 Vanita, and [3] mothers sister have all turned hostile, and have tried to support the accused.