AMUBEN GOPALBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellant -Accused has preferred this appeal under sec. 374(2) of the Code of Criminal Procedure, against the judgment and order of conviction and sentence dated 7.10.2002 passed by the learned Addl. Sessions Judge, Gandhinagar in Sessions Case No. 66/2001, whereby, the learned trial Judge has convicted the appellant - Accused under sec. 302 of IPC and sentenced her to undergo imprisonment for life and to pay a fine of Rs. 500/ -, in default, to undergo R/I for two months, which is impugned in this appeal.

(2.) 1 The case of the prosecution is that on 7.6.2001,at about 11.00am in the morning,appellant had gone to King Auto Garage, where deceased Rajubhai was present and asked deceased Rajubhai that he is having illicit relation with the wife of her son, to which, deceased told her that he has no such relation with the wife of his son. Therefore, appellant took the deceased at her residence where deceased was beaten by the accused no. 4 and the present appellant had pressed his testicles due to which deceased Rajubhai had died on the same day. Therefore, a complaint was lodged.

(3.) THEREAFTER , after examining the witnesses, further statement of the appellant -accused under sec. 313 of CrPC was recorded in which the appellant -accused has denied the case of the prosecution.