ANJALI SUDHAKAR CHUMBALKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard rival arguments at length on this Criminal Appeal preferred by the appellant/accused challenging the judgment and order of conviction in Sessions Case No.101 of 2006.

(2.) The present appellant/accused was convicted of the offence punishable under Section 302 of Indian Penal Code and was sentenced to suffer imprisonment for life and to pay fine of Rs.1,000/, in default to suffer RI for six months. This judgment and order is challenged in the present appeal.

(3.) Prior to discussing the arguments advanced by the learned Advocate Ms. Rebecca Gonsalvez, certain factual position and the case of the prosecution can be narrated as under :