SHANTI DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The accused-appellant Shanti Devi, Rajbir (accused No. 2) and Veena (accused No.3) faced trial in the Court of Additional Sessions Judge, Hisar[Hereinafter, referred to as the 'trial Court'.] for the offences punishable under Sec. 302 read with Sec. 34 of the Indian Penal Code, 1860[Hereinafter, referred to as the 'IPC'.] and Sec. 201 read with Sec. 34 IPC.

(2.) The learned trial Court vide judgment dtd. 14/1/2003, held all the three accused guilty of the aforesaid charges and vide sentencing order dtd. 16/1/2003, all the three accused were sentenced to undergo imprisonment for life for the commission of offence punishable under Sec. 302 read with Sec. 34 IPC and a fine of Rs.1000.00 with default stipulation and to undergo rigorous imprisonment for 3 years and fine of Rs.500.00 each for the charge under Sec. 201 IPC read with Sec. 34 IPC with the default stipulation.

(3.) The accused-appellant Shanti Devi and Rajbir (accused No.2) preferred CRA-D-178-DB of 2003 before the High Court of Punjab and Haryana[Hereinafter, referred to as 'High Court.'] for assailing the judgment of the trial Court. Likewise, Veena (accused No.3) also preferred an appeal for assailing her conviction. However, Veena (accused No.3) expired and hence her appeal abated. The learned Division Bench of the High Court rejected the appeals preferred by the accused-appellant and Rajbir (accused No.2) vide judgment dtd. 24/5/2024,[Hereinafter, referred to as 'impugned judgment'.] which is assailed by the accused-appellant Shanti Devi in this appeal by special leave.