ASHWINI @ RANI YOURAJ AKURDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the Applicant. The Applicant is the wife and second Respondent is the husband.

(2.) The Applicantwife has been convicted for the offence punishable under Section 307 of Indian Penal Code ('IPC') by judgment and order dated 2nd June 2012 passed by the Assistant Sessions Judge, Kolhapur. The victim of the offence is the second Respondent who had set criminal law in motion. The Applicant has been sentenced to undergo rigorous imprisonment for six years and to pay fine of Rs.1,000/. An appeal preferred by the Applicant being Criminal Appeal No.101 of 2012 against the orders of conviction is pending before the Sessions Court at Kolhapur.

(3.) What is pointed out in this petition is that pending the appeal in a petition for divorce filed by the second Respondent, the Applicantwife and second Respondenthusband have amicably resolved their matrimonial dispute and have agreed to apply for divorce by mutual consent. The petition is pending in the Family Court at Kolhapur.