- (1.) SMT. Shridevi has filed Criminal appeal No. 316 of 1970 against the judgment of 2nd Addl. Sessions Judge, Agra dated 12-1-70 passed in Sessions Trial No. 110 of 1969 convicting her under Section 302. I. P. C. and sentencing her to imprisonment for life.
(2.) THE case of the prosecution is that the appellant assaulted the deceased who was her husband at about midnight between 3/4th June, 1969 with a brick in village Suphipur inside the house of Gyasi, the uncle of the deceased, which resulted in his death on the spot.
(3.) THERE are no eye-witnesses in. the case. The evidence produced by the prosecution is of a circumstantial nature.;