SANGEETA RAJU SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The appellant has been convicted under Section 307 of the Indian Penal Code by the Judgment and Order dated 29.11.1997 passed by the 6th Additional Sessions Judge, Pune in Sessions Case No.76 of 1995, and sentenced to suffer rigorous imprisonment for 10 years and to pay a fine of Rs.5000/-, in default of payment of fine to further undergo rigorous imprisonment for one year. The said Judgment and Order dated 29.11.1997 is impugned in the present appeal.

(2.) The facts which can be enumerated from the record and are necessary for deciding the present appeal can briefly be stated as under:

(3.) Heard Mr. S.V. Kotwal, the learned counsel for the appellant and Ms. Anamika Malhotra, the learned APP for the State and with their able assistance, I have perused the entire record pertaining to the present case.