GUDDI BAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Aggrieved by the judgment dated 16.03.2001 passed by the Sessions Judge, Vidisha in Sessions Trial No. 106/2000, whereby the learned Trial Court convicted the appellant under Sections 302 of IPC and sentenced her to undergo life imprisonment and also imposed fine of Rs. 1,000/-, the appellant has filed this appeal under Section 374(2) of Code of Criminal Procedure, 1973.

(2.) It is not disputed that deceased Saroj was married to accused Prahlad Singh, 4-5 years prior to the incident and the accused appellant Guddi Bai is mother-in-law of the deceased. The learned Trial Court acquitted Prahlad Singh the husband of the deceased.

(3.) Necessary relevant facts are stated hereunder to appreciate the case of the appellant and also to find out whether the appellant is entitled for the reliefs as prayed in this appeal.