LAWS(MPH)-2017-3-145

USHADEVI Vs. STATE OF MADHYA PRADESH

Decided On March 23, 2017
USHADEVI Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) These two appeals were arise from the judgment dated 30.07.2007 passed by the Additional Sessions Judge, Lahar, District Bhind in S.T. No. 215/2006 and since a common judgment has been passed by the trial Court, these appeals are hereby decided by the present common judgment.

(2.) The appellant Kalicharan has preferred the appeal against the aforesaid judgment, whereby he was convicted of offence under Sections 450 and 302 of IPC and sentenced to five years' rigorous imprisonment with fine of Rs.5,000/- and life imprisonment with fine of Rs.20,000/- respectively.

(3.) The appellant Usha has preferred the present appeal against the aforesaid judgment being aggrieved with the conviction and sentence, whereby she was convicted of offence under Section 302 read with Section 120-B of IPC and sentenced to life imprisonment with fine of Rs.20,000/-.