(1.) The present appeal is directed against the judgment and order of sentence passed by the II Adhoc Additional Sessions Judge, Washim in Sessions Trial No. 98/2004 dtd. 21/12/2005 convicting the present Appellant/accused of the offence punishable under Sec. 302 of the Indian Penal Code (for short "IPC") and sentenced to suffer simple imprisonment for life.
(2.) Brief facts of the prosecution case emerges from the Police papers and recorded evidence are as under:
(3.) Heard Mr. Khapre, learned Senior Counsel for the accused, who submitted that, as far as the confession on the basis of which the crime is registered, is not admissible as hit by the Ss. 24 and 25 of the Indian Evidence Act. The conviction is entirely based upon the FIR which is lodged by the accused herself.
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