RANJANA BHAGWAN GOTARNE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE appellant, original accused, has preferred this appeal against the judgment and order dated 20th February 2012 passed by the learned Extra Joint Ad hoc Additional Sessions Judge, Thane in Sessions Case No. 36 of 2007. By the said judgment and order, the learned Additional Sessions Judge convicted the appellant for the offence under Sections 302 of IPC, and for the said offence sentenced her to suffer R.I. for life and to pay fine of Rs. 10,000/ -, in default of payment of fine S.I. for one year.

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

(3.) WE have heard the learned Advocate for the appellant and learned APP for the respondent -State. We have carefully considered their submissions, the judgment and order passed by the learned Sessions Judge and the evidence in this case. After carefully considering the matter, for the below mentioned reasons, we are of the opinion that the appellant assaulted Sunita with a sickle and caused her death.