PARVEENA BEGUM Vs. STATE OF JAMMU AND KASHMIR

JUDGEMENT

(1.) Appellant Parveena Begum was convicted and sentenced to imprisonment for life and fine of Rs. 5000/- by the Additional Sessions Judge, Doda vide his judgment and Order of July 23, 2008, for committing Murder of Constable Noor Mohammad of Police Station, Thathri, by pouring Acid on him on September 3, 2003 at about 9 p.m. when on his way back from the house of Nambardar Mohammad Issa to the Police Station, he had been called at her house situated on the way, and which resulted in 80% burn injuries over his body.

(2.) She has appealed to this Court questioning her conviction and sentence.

(3.) The facts leading to the filing of her Appeal may be stated thus :-