REKHA KRISHNA TAMANG Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Appellant has preferred this Appeal challenging the Judgment and Order dated 21/07/2010 passed by the District Judge 13th and Additional Sessions Judge, Pune, in Sessions Case No.1061/2009. Nesarikar

(2.) By the said impugned Judgment and Order, the Appellant was convicted and sentenced under various heads as follows :

(3.) The fine amount was directed to be distributed amongst the victims.