SUMITRA W/O NAMDEO MADAVI Vs. STATE OF MAHARASHTRA, THROUGH POLICE STATION OFFICER, ADYAL, TAHSIL PAUNI, DISTRICT BHANDARA

JUDGEMENT

(1.) By way of present appeal, the appellant has challenged the judgment and order dated 06.09.2012 passed by the learned Sessions Judge, Bhandara in Sessions Trial No. 38 of 2011 thereby convicting the appellant for the offence punishable under Section 302 of the Indian Penal Code and sentencing her to suffer imprisonment for life and to pay a fine of Rs. 1,000/, in default to suffer RI for one month.

(2.) The case of the prosecution against the appellant (hereinafter referred as accused), in short, is as under :

(3.) Sanjay Vaidhya and accused Sumitra were standing in their courtyard. Complainant Manjirabai and deceased Meenakshi were leading the mob. They were saying that there is complete prohibition of liquor in the village and as to why they were selling liquor. Accused Sumitra thrown chili powder. Accused Sumitra caught hold hair of Meenakshi Dahiwale by one hand and pressed her neck by another hand. Meenakshi Dahiwale became unconscious and died on the spot. Incident was informed to the police. Meenakshi was taken to the hospital. She was declared brought dead.