MANKARNABAI SHANKAR PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Appeal is directed against the Judgment and order dated 26th June, 2001, passed by the Sessions Judge, Dhule in Sessions Case No.121 of 1998 thereby convicting accused/ Appellant Mankarnabai w/o Shankar Patil for the offence punishable under Sec. 302 of the Indian Penal Code (for short "I.P. Code") and sentencing her to suffer imprisonment for life and to pay fine of Rs. 2000.00, and in default, to suffer further rigorous imprisonment for three months.

(2.) The prosecution case, in brief, is as under:

(3.) After recording the evidence and conducting full fledged trial, the trial Court convicted accused for the offence punishable under Sec. 302 of the I.P. Code and sentenced her to suffer imprisonment for life and to pay a fine, as afore stated. Hence this Appeal by the accused.