NALINI RAMCHANDRA ANPAT Vs. STATE OF MAHAASHTRA

JUDGEMENT

(1.) The appellant accused has preferred this appeal against the judgement and order dated 23.10.2008 passed by the learned Additional Sessions Judge, Satara in Sessions Case No.213 of 2007. By the said judgement and order, the learned Additional Sessions Judge convicted the appellant u/s 302 of the Indian Penal Code and sentenced her to imprisonment for life and to pay fine of Rs.5,000/- and in default, R.I. for one year.

(2.) The prosecution case briefly stated is as under:

(3.) Charge came to be framed against the appellant u/s 302 of the Indian Penal Code. The appellant pleaded not guilty to the said charge and claimed to be tried. The defence of the appellant is that of total denial and false implication. After going through the evidence adduced in this case and the defence raised by the appellant, the learned Sessions Judge convicted and sentenced the appellant as stated in para 1 above, hence, this Appeal.