ASHA DEEPAK GAIKWAD Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE Appellant/original accused has preferred this Appeal against the Judgment and Order dated 12/06/2009 passed by the learned 2nd Ad -hoc Additional Sessions Judge, Sewree, Mumbai, in Sessions Case No. 773 of 2008. By the said Judgment and Order, the learned Sessions Judge convicted the Appellant under Section 302 of Indian Penal Code and sentenced her to life imprisonment and to pay fine of Rs. 1,000/ -; in default R.I. for 2 weeks.

(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 there is no merit in the appeal.