VARJU DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant herein has been convicted and sentenced as below vide Judgment dtd. 9/8/2017 passed by the learned Additional Sessions Judge, No.2, Barmer in Sessions Case No.21/2016 (02/2013):

(2.) Being aggrieved of her conviction and sentences, the appellant has preferred the instant appeal under Sec. 374(2) Cr.P.C.

(3.) Facts relevant and essential for disposal of the appeal are noted herein below: