ALKA WAMAN MHASKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this appeal under Section 374 of the Code of Criminal Procedure the appellant who was accused No. 3 before the Sessions Court is challenging her conviction for the offence punishable under Sections 302 and 498A read with Section 34 of the Indian Penal Code where under she is sentenced to suffer life imprisonment and a fine of Rs. 2000/-, in default further rigorous imprisonment for six months and for a sentence of rigorous imprisonment for a period of three years and fine of Rs. 2000/-, in default further rigorous imprisonment for six months, respectively.

(2.) It is necessary to note at the inception that the accused No. 1 who happens to be the husband of the deceased was also convicted and sentenced for the same offences and is undergoing punishment but has not preferred any appeal.

(3.) Accused No. 2 who happens to be the cousin of the accused No. 1- husband was acquitted by the Trial Court but the State has not preferred any appeal against his acquittal.