SAKINA YUSUF KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE Appellant/original accused has preferred this appeal against the Judgment and Order dated 23/05/2012 passed by the learned Additional Sessions Judge, Pune, in Sessions Case No. 537 of 2011. By the said Judgment and Order, the learned Sessions Judge convicted the Appellant under Section 302 of Indian Penal Code and sentenced her to suffer R.I. for life and to pay a fine of Rs. 1,000; in default R.I. for six months.

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

(3.) WE have heard the learned Advocate for the Appellant and the learned APP for the State. We have carefully considered their submissions, the Judgment and Order passed by the learned Additional Sessions Judge and the evidence in this case. After carefully considering the same, for the below -mentioned reasons, we are of the opinion that the Appellant committed murder of Mohsin @ Wasim Khan.