RAISA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS appeal is directed against the order of conviction and sentence passed by the Sessions Judge, Mandsaur, in S. T. No. 91 of 1984 in which the learned Sessions Judge convicted the appellant for an offence punishable under Section 307 I. P. C. and sentenced her to undergo R. I. for four years.

(2.) THE prosecution case is as under :

(3.) DURING the course of investigation the Investigating machinery found that the appellant was the person who had caused the injury on the nose of Mohammad Hussain. After completing investigation, charge-sheet was submitted against the appellant and the case was committed to the Court of Sessions where the appellant faced the trial. The learned Sessions Judge, Mandsaur, after recording the evidence and appreciating, it in the light of arguments advanced, concluded that the prosecution had proved that the appellant had caused the said injury to Mohammad Hussain, her husband, in the night intervening 12th and 13th of February, 1984. He concluded that the appellant had committed an offence punishable under Section 307 I. P. C. Thereafter, the appellant was convicted and sentenced as mentioned above and the said order is subject matter of challenge in the present appeal.