SUMITRA BAI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) This appeal challenges the concurrent judgment and order dtd. 16/10/2014 passed by the learned Additional Sessions Judge, Pratappur, District Surajpur, Chhattisgarh, in Sessions Trial No.1 of 2013 thereby convicting the appellant under Sec. 302 of the Indian Penal Code, 1860 (for short, "IPC") and the judgment and order dtd. 1/8/2018 passed by the High Court of Chhattisgarh, Bilaspur in Criminal Appeal No.244 of 2015, thereby dismissing the appeal filed by the present appellant.