GULABI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal is filed by the accused-appellant challenging the judgment dated 5.5.1986 passed by the learned Sessions Judge, Churu in Sessions Case No. 10/85, convicting the accused appellant under Sec. 328 and sentencing her to suffer R.l. for 18 months and a fine of Rs. 1000.00 and under Sec. 379 I.P.C. to 6 months R.l. on the grounds mentioned in the memo of appeal as also canvassed before me.

(2.) With the assistance of the learned counsel for the accused-appellant and learned Public Prosecutor. I have scrutinised the record and re-appreciated the evidence on record.

(3.) The prosecution story as emerges from the re-appreciation of the record is as under: