SARITA GAONKAR Vs. STATE

JUDGEMENT

(1.) Heard Ms. K. Govenkar, learned counsel for the Appellant, and Mr. P. Faldessai learned Additional Public Prosecutor for the Respondent.

(2.) This appeal is directed against the judgment and order dated 19th January 2018/22nd January 2018 made by the Additional Sessions Judge, Panaji sitting at Ponda Goa in Sessions Case No.59/2015 convicting the Appellant for offence punishable under Section 307 of the Indian Penal Code (IPC) and sentencing her to undergo simple imprisonment for one year and to pay fine of Rs. 10,000/-.

(3.) The case of the prosecution is that on 12th September 2014 between 8.50 hours to 9.55 hours at Nirankal Ponda Goa, the Appellant (accused) requested the complainant (PW8) to take her to Nirankal via Kodar road and on reaching Kodar, stabbed the complainant with a sharp knife on his back body region and attempted to kill him. It is the case of the prosecution that the accused thereafter jumped from the scooter and ran away from the spot until she was arrested.