SINDHU KHANDU SATPUTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard rival arguments on this Appeal preferred by the Appellant/sole Accused challenging the judgment and order of conviction dated 2nd April, 1990 in Sessions Case No.277/1989 passed by the learned Vth Additional Sessions Judge, Pune.

(2.) The Appellant/Accused was charged for committing murder of her own child-aged about four months at the early hours of 21st April, 1989. By the impugned judgment and order the Appellant/accused was convicted for the offence punishable under Section 302 of Indian Penal Code and was sentenced to suffer life imprisonment. Being aggrieved by the conviction, the Appellant/Accused preferred present Appeal.

(3.) Learned Advocate Ms. Ameeta Kuttikrishnan is appointed under Legal Aid Scheme to defend the Appellant in the present matter.