NAYANA CHANDRAKANT KAMBLE Vs. STATE OF MAHARASTRA

JUDGEMENT

(1.) The appellant has preferred this appeal against the judgment and order dated 24.2.2010 passed by the learned Adhoc Additional Sessions Judge, Mumbai in Sessions Case No.67 of 2009. By the said judgment and order, the learned Sessions Judge convicted the appellant under section 302 of the Indian Penal Code and sentenced her to life imprisonment and fine of Rs.3,000/-, in default, R.I. for one year.

(2.) The prosecution case briefly stated is as under: The appellant was residing in the servant's quarter of naval officer Lt. Vishal Sharma PW7 who was serving in the navy. Lt. Vishal Sharma is the complainant in the present case and he was residing at Naval Officer's Flat, Sasoon Complex, Colaba, Mumbai. Lt. Vishal Sharma had engaged the appellant as maid servant since April 2007. The husband of the appellant was addicted to liquor and he used to quarrel with the appellant after consuming liquor and assault her.

(3.) The appellant was told to take her husband to the hospital by PW7 and other witnesses. PW9 Dr.Murkey examined the husband of the appellant. Dr.Murkey found 12 CLW on the body of Chandrakant. Chandrakant was treated, however, during the course of treatment, he died. PW7 Lt.Vishal Sharma lodged the FIR. Thereafter, investigation commenced. After completion of investigation, chargesheet came to be filed.