SUMANBAI Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an appeal preferred by original accused No. 2 Sumanbai Mahadeo Gaikwad against judgment and order dt. 11th April, 2012 passed by learned Additional Sessions Judge, Ambajogai, Dist. Beed in Sessions Case No. 55 of 2010. By the said judgment and order, learned Additional Sessions Judge, convicted appellant for the offence punishable under Section 302 of the Indian Penal Code and sentenced her to imprisonment for life and fine of Rs. 1,000/- in default simple imprisonment for three months.

(2.) Appellant was however acquitted of the offence punishable under Section 498-A of the Indian Penal Code. Accused No. 1 son of the appellant and husband of the deceased was also acquitted of the offences punishable under Sections 498-A, 302 read with 34 of the Indian Penal Code.

(3.) For the sake of convenience we shall refer the appellant in her original status as accused as she was referred before the trial court.