URMILA THAKUR Vs. STATE OF M P

JUDGEMENT

(1.) This appeal arises from the judgment dated 03.12.1996, passed by the First Additional Sessions Judge, Hoshangabad in S.T. No. 253/93, whereby the appellant has been convicted under Section 314 of the IPC and sentenced to undergo S.I. for three years and to pay fine of Rs.2,000/- and, in default, to suffer S.I. for four months.

(2.) The background facts, relevant to decision of this appeal, may be summarized as under :-

(3.) On being charged with the offence punishable under Section 314 of the IPC, the appellant abjured the guilt and claimed to be tried. In the examination, under Section 313 of the Code of Criminal Procedure, she also raised defence of false implication due to animosity.