KAUSHLAYABAI RAMNATH DAYAMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Through this appeal, the appellant-original accused has challenged the judgment and order dated 19.11.1991 passed by the learned Additional Sessions Judge, Pune in Sessions Case No. 290 of 1991. By the said judgment and order, the learned Sessions Judge convicted the appellant-original accused for the offence punishable under section 498-A of IPC and sentenced her to SI for six months and to pay fine of Rs. 1000/-, in default SI for two months.

(2.) The prosecution case, briefly stated, is as under :-

(3.) On the basis of the dying declarations of Kalpana, offence came to be registered under sections 498-A and 306 of IPC against the appellant. After completion of investigation, the case was committed to the Court of Sessions.