ROOMA BAI Vs. STATE OF M.P.

JUDGEMENT

(1.) The appellant has filed the present criminal appeal against judgment dated 31/7/2008 passed by the third Additional Sessions Judge, Khargone, West Nimar (M.P.) in Sessions Trial No. 70/2008 whereby she has been convicted under Sec. 302 of the IPC and sentence to undergo life imprisonment with fine of Rs. 100.00 and one year additional R.I. in default.

(2.) The prosecution story of this case in short is as under:-

(3.) No one has appeared on behalf of appellant therefore, Shri Akhil Godha, advocate has been appointed as counsel for the appellant through Legal Aid.