KANCHAN VILAS KUMBHAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Ms.Gonsalves, learned counsel for the appellant and Mr.Adsule, learned A.P.P. for the respondent.

(2.) The challenge in this appeal is to the conviction and sentence imposed upon the appellant i.e. the original accused (hereinafter referred to as the accused for the sake of brevity), by way of judgment and order dated 21.9.2004 rendered by the learned III Additional Sessions Judge, Baramati, in Sessions Case No.96 of 2003 thereby convicting her for the offences punishable under Sections 302 and 201 of the Indian Penal Code and sentencing her to suffer imprisonment for life and to pay fine of Rs.1000/-, in default of payment of fine to undergo further simple imprisonment for one year and also sentencing her to undergo simple imprisonment for three years and to pay a fine of Rs.200/-, and in default of payment of fine to undergo further simple imprisonment for two months, respectively and also directing that both the substantial sentences to run concurrently.

(3.) The factual matrix of the prosecution case is as follows:-