SHIMA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The sole appellant being the wife of the deceased stands convicted under Sections 302 and 328 of the Indian Penal Code vide judgment of conviction dated 18.02.2012 passed by learned Additional District and Sessions Judge (FTC No.IV), Siwan in S.T. No. 115 of 2011. The present appeal assails the aforesaid judgment of conviction.

(2.) Short facts leading to the trial are as follows:

(3.) Charges were framed and read over/explained to the appellant to which she pleaded not guilty and claimed to be tried.