LATABAI DINKAR SONAWANE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) This appeal takes exception to the judgment and order dated 14-6-2012, passed by the learned Additional Sessions Judge, Jalgaon, in Sessions Case No. 203 of 2008, whereby the appellant, Latabai Dinkar Sonawane, came to be convicted for the offence punishable under section 304 Part-II of the Indian Penal Code, and was sentenced to suffer rigorous imprisonment for five years, and to pay a fine of Rs. 5,000/-, in default, to suffer rigorous imprisonment for six months.

(2.) The appellant, being mother-in-law of deceased Suvarna, was charged for the offences punishable under sections 302, 498-A, read with section 34, of the Indian Penal Code, along with the co-accused, being father-in-law, brotherin- law, husband and sister-in-law, respectively, of deceased Suvarna. The learned trial Judge acquitted all the co-accused of the offences punishable under sections 302, 498-A, read with section 34 of the Indian Penal Code, and had convicted the appellant for the offence punishable under section 304 Part-II of the Indian Penal Code, as afore stated.

(3.) State has not preferred any appeal against the acquittal of the appellant, for the offence punishable under section 498-A of the Indian Penal Code, nor against the acquittal of co-accused of the offences punishable under sections 302, 498-A, read with section 34 of the Indian Penal Code.