GRACY GEETA SHETTY Vs. STATE OF GOA

JUDGEMENT

(1.) The challenge in this appeal, is to the conviction of the appellant for the offence punishable under Sections 302, 449 and 397 of the Indian Penal Code (IPC, for short).

(2.) The prosecution case, shorn of minor details, may be stated thus:

(3.) The prosecution case mainly rests on these three recovery panchanamas (Exhibits 29, 31 and 38), under which, the appellant has discovered certain incriminating articles, under Section 27 of the Evidence Act. This includes a dual SIM mobile hand set of "Lava" make, which according to the appellant was given to her by the deceased and which the prosecution claims that it was used by the appellant with a SIM card standing in the name of the husband of the appellant.