FULMATI KUMHAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD finally. This is an appeal preferred by the appellant feeling aggrieved against the judgment dated 11.10.2007, delivered by the then Addl. Sessions Judge, Maihar, District-Satna in Sessions Case No. 283/2005 in which appellant Smt. Fulmati has been convicted and sentenced to three years' R.I. and fine of Rs.3,000/- under Section 315 of IPC, in default of payment of fine to further undergo R.I. for six months, and R.I. for one year with fine of Rs.1,000/- under Section 201 of IPC, in default of payment of fine to further undergo R.I. for three months.Both the sentences were directed to run concurrently.

(2.) LEARNED counsel for the appellant did not challenge the finding of conviction of the appellant but confined his arguments only on the point of 2 sentence. So there is no need to consider the facts of the case.

(3.) KEEPING in view the facts and circumstances of this case and submissions made by the parties, in my opinion, the interest of justice would be served if the amount of fine is enhanced in lieu of jail sentence.