JANABAI Vs. THE STATE OF MAHARASTRA

JUDGEMENT

(1.) By this appeal, accused No.1 seeks to challenge the judgment dtd. 05/03/2003, delivered by the learned Sessions Judge, Nanded in Sessions Case No.14/2000, vide which the appellant has been held guilty of committing the murder of her daughter in law Meerabai and has been sentenced to suffer imprisonment for life.

(2.) By the order dtd. 22/07/2003, the appellant Janabai has been granted bail. Accused Nos. 2 and 3 have been acquitted by the Trial Court and the State has not preferred an appeal against such acquittal

(3.) The prosecution had set up it 's case before the Trial Court as under :-