MAKKHAN Vs. STATE

JUDGEMENT

(1.) Heard Mohd. Kalim assisted by Sri Manish Kumar Kesarwani learned counsels for the appellant and learned AGA for the respondent.

(2.) This appeal is directed against the judgment and order dated 15.2008 passed by the Additional Sessions Judge, Court No. 1, Jhansi, in Sessions Trial No. 77 of 2005 (State vs. Smt. Makkhan) arising out of Case Crime No. 200 of 2004 whereunder the appellant Smt. Makkhan has been convicted for commission of offence under Sections 302 and 201 IPC and has been sentenced with rigorous life imprisonment with fine of Rs. 2,000/- for the offence under Section 302 IPC and 5 years of rigorous imprisonment under Section 201 IPC with fine of Rs. 2,000/-. In case of non-payment of fine, she has to undergo six months additional imprisonment for each of the offences, separately.

(3.) The prosecution story unfolds with the written report dated 2.11.2004 (Exhibit Ka-1) submitted by Bhajan son of Umrao Ahirwar, the brother-in-law of the appellant Smt. Makkhan. This report was scribed by Laxmi Prasad son of Dharamchandra Tiwari.