KUNTHI BAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) PER Shri Gangele,J : This appeal has been preferred by the appellant under Section 374 of Code of Criminal Procedure against the judgment of conviction and sentence dated 02/04/2012, passed by the learned Sessions Judge, Bhind in Sessions Trial No.83/2009.

(2.) THE appellant was charged for an offence under Sections 498A, 304B and in alternate, an offence under Section 302 of IPC. The learned trial Court found the charge under Section 302 of IPC proved against the appellant and convicted her and awarded the sentence of life imprisonment.

(3.) IN support of his contentions, learned counsel appearing on behalf of the appellant, has relied on the judgment of Hon'ble Supreme Court in the case of Maniram Vs. State of Madhya Pradesh, reported in AIR 1994 SC 840.