SHARDA SIMON Vs. STATE OF M P

JUDGEMENT

(1.) This appeal arises out of the judgment of conviction and order of sentence dated 28.06.2001, whereby the appellant has been convicted under Section 302 of IPC and has been sentenced to undergo imprisonment for life besides payment of fine of Rs.2000/-, in default of payment of fine to further undergo R.I. for a period of nine months.

(2.) Briefly stating it is the case of the prosecution that on 23 and 24 th December, 1990 at night, deceased Swapnil Dubey and Rajendra Sahu, stayed at appellant's house. In the morning, their dead bodies were found in the house of the appellant and at that time appellant was also present.

(3.) The charges were framed but she denied the charges. Evidence was led which comprised of as many as 35 witnesses. No defence has been led on behalf of the appellant.