KAMLI DEVI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) BY the judgment and order, dated 05.06.2006, passed, in Sessions Trial No. 781 of 2003, by learned Additional Sessions Judge, Fast Track Court No. II, Jamui, the appellant, Kamli Devi, stands convicted under Section 302 of the Indian Penal Code. Following her conviction under Section 302 of the Indian Penal Code, the accused -appellant, Kamli Devi, has been sentenced to undergo imprisonment for life.

(2.) THE case of the prosecution may, in brief, be described thus:

(3.) IN support of their case, prosecution examined as many as 12 (twelve) witnesses. Accused was, then, examined under Section 313(1)(b) of the Code of Criminal Procedure and, in her examination aforementioned, the accused denied that she had committed the offence, which was alleged to have been committed by her, the case of the defence being that of denial. No evidence was adduced by the defence.