ANITA SOPAN RAVALEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. Patil for the Applicant/ convicted accused at great length on various dates and learned APP also.

(2.) It is true that the Applicant was initially acquitted by the Court of J.M.F.C., Bhor for the offences punishable under Sections 279, 304(A), 337, 427 of IPC and under section 184 of the Motor Vehicles Act.

(3.) The Applicant was prosecuted for causing the death of Chandrakant Tukaram Shivthare and causing hurt to PW4 - Arun Chintamani Yadav by driving a Jeep No. MH-12-P-9546 on 7th October 2008. Whereas, the Judgment of acquittal was converted into a judgment of conviction by the Court of Additional Sessions Judge, Pune as per the judgment dated 6th October 2017. Applicant was convicted for committing all the offences for which she was charged. Sentence is as follows :-