VARSHA BHIMRAO RASAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned respective counsel for the parties.

(2.) Challenge in the present appeal is to the conviction and sentence imposed upon the appellant (hereinafter referred to as "the accused" for the sake of brevity) by the judgment and order dated 13.4.2005 rendered by the 1 st Ad-hoc Additional Sessions Judge, Karad, in Sessions Case No.8 of 2004, thereby convicting her for the offence punishable under Section 302 of Indian Penal Code and sentencing her to suffer imprisonment for life and to pay fine of Rs.3000/-, in default of payment of fine to suffer rigorous imprisonment for six months and also convicting her for the offence punishable under Section 364 of Indian Penal Code and sentencing her to suffer rigorous imprisonment for five years and to pay fine of Rs.1000/-, in default of payment of fine to suffer rigorous imprisonment for three months and also convicting her for the offence punishable under Section 201 of Indian Penal Code and sentencing her to suffer rigorous imprisonment for two years and to pay fine of Rs.1000/-, in default of payment of fine to suffer rigorous imprisonment for three months and directing that the aforesaid substantive sentences to run concurrently.

(3.) The prosecution case in nutshell can be summarized as follows :-