PRATIBHA GANESH PANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Through this appeal, the appellant challenges the judgment and order dtd. 28/8/2019, passed by the Additional Sessions Judge, Khamgaon in Sessions Case No. 96/2016 convicting and sentencing her in the manner stated hereinafter:--

(2.) In short, the prosecution case runs as under:--

(3.) On 9/9/2016 at about 3.00 p.m., Pandurang Mahadeo Pande, the cousin brother-in-law of Shewanta came back to village Sawargaon and he was passing from the house of Shewanta. That time, her younger son Vilas was found sitting in front of the house and called him. Pandurang asked him as to what was happened. Vilas told him that accused has confined his mother Shewanta inside the house by locking the door, she went away somewhere along with her children. Vilas also told Pandurang that he was hungry and asked for bread (Hkkdj ). Pandurang found that house was locked. He called from outside, but there was no response from the inside.