ANJANABAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The accused-appellant, Smt. Anjanabai Jadhav, challenges her conviction under section 306 of the Indian Penal Code, for which she has been sentenced to two years, R.I. by the Additional Sessions Judge, Parbhani.

(2.) The prosecution unfolded its case through its witnesses as under :

(3.) Prosecution examined 7 witnesses :