RAGHUNATH SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Learned counsel for the rival parties are heard through video conferencing.

(2.) This criminal appeal assails the judgment dated 30.12.2019 passed in S.T.No.200081/2014 by First Additional District and Sessions Judge Vidisha to the court of Fifth Additional Sessions Judge Vidisha whereby the appellant No.2-Rambai has been convicted as under:

(3.) The appellant being woman aged about 60 years has suffered custody period of six months.