LATA SATYANARAYAN BAJAJ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides.

(2.) Aggrieved by the conviction for the offence punishable under section 307 of the Indian Penal Code and consequently recording of the sentence of rigorous imprisonment for 10 years against the original accused in Sessions Case No. 45 of 2011, decided by the learned Adhoc Additional Sessions Judge 1, Latur on 03/12/2012, the present appeal is preferred.

(3.) According to the prosecution, the present appellant has hit her husband PW5 - injured, by stone in the night time due to which he has received serious injuries.