KAMLA RAMESH DOLI Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS appeal is preferred by the appellant -original accused against the judgment and order dated 29.8.2013 passed by the learned District Judge -4, Pune in Sessions Case No. 86 of 2012. By the said judgment and order, the learned Judge convicted the appellant under Section 302 of IPC and sentenced her to life imprisonment and fine of Rs.500/ - i/d R.I. for two months.

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

(3.) WE have heard the learned counsel for the appellant and the learned A.P.P. for the State. After giving our anxious consideration to the facts and circumstances of the case, arguments advanced by the learned counsel for the parties, the judgment delivered by the learned Judge and the evidence on record, for the below mentioned reasons, we are of the opinion that appellant assaulted her husband on the head and caused his death.