LAWS(PVC)-1929-9-85

MT KHUBAN Vs. EMPEROR

Decided On September 05, 1929
MT KHUBAN Appellant
V/S
EMPEROR Respondents

JUDGEMENT

(1.) Mt. Khuban, Chand, Buddha and Bhanta alias Bhagwanta were committed to the Court of Sessions at Etah to take their trial under Section 302, I.P.C.

(2.) Mr. Iftikhar Hussain, Additional Sessions Judge who heard the case, acquitted Buddha, Chand and Bhanta. He convicted Mt. Khuban and sentenced her to death.

(3.) Mt. Khuban has appealed to this Court and the record has been submitted by the Sessions for confirmation of sentence.