MANISHA @ JANGLABAI GANESH CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Appeal challenges the validity and legality of Judgment and Order dtd. 18/4/2011 passed by learned Additional Sessions Judge-1, Niphad, in Sessions case no. 27 of 2010 convicting Appellant under Sec. 235(2) of Criminal Procedure Code, 1973 (for short "Cr.P.C. ") for offence punishable under Sec. 302 of Indian Penal Code, 1860 (for short "IPC ") and sentencing her to suffer imprisonment for life and to pay fine of Rs.1000.00 in default, to suffer further rigorous imprisonment for two months.

(2.) Appellant is convicted for the offence of murder of her own infant daughter viz. Pinky (2 months) by throwing her in the well and causing her death due to drowning.

(3.) Facts which emerge for consideration from the record of the case are as under:-