RANJANBEN RAMANBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PRESENT appeal is preferred by the original accused no. 2 against the judgement and order of conviction and sentence dated 09.01.2007 passed by the Sessions Judge, Vadodara in Sessions Case No. 121 of 2006. The appellant - original accused no. 2 was ordered to undergo life imprisonment & fine of Rs. 5,000/ - in default to undergo simple imprisonment for six months for offence under section 302 of Indian Penal Code and to undergo rigorous imprisonment for one year and fine of Rs. 5,000/ - in default to undergo simple imprisonment for fifteen days for offence under section 498(A) of Indian Penal Code .

(2.) URMILABEN (hereinafter referred to as 'the victim/the deceased') was married to brother of original accused no. 1. Present appellant - original accused no. 2 is the wife of original accused no. 1.

(3.) MR . Adil Mehta, learned advocate appearing for the appellant submitted that the prosecution failed to prove the case against the appellant beyond reasonable doubt. He submitted that there are no eye witnesses in the present case and that the witnesses are hear -say witnesses. He submitted that no independent witness has been examined.