NIRMALA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The appeal arises out of the final judgment and order dtd. 23/5/2022 passed by the High Court of Himachal Pradesh at Shimla in Criminal Appeal No. 46 of 2018, thereby upholding the judgment and order dtd. 1/12/2017 passed by the Additional Sessions Judge-II, Solan (hereinafter referred to as 'Trial Court'), vide which the present appellant - accused Nirmala Devi was convicted for the offences punishable under Ss. 302 and 201 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC') and sentenced to undergo imprisonment for life.

(3.) When the matter first came up before us, we had issued notice vide order dtd. 7/11/2022, for the limited issue of converting the sentence from Sec. 302 IPC to either part I or II of Sec. 304 IPC. Vide the same order, we had directed the appellant - accused to be released on bail on such terms and conditions as may be imposed by the Trial Court.