SHAIL KUMARI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) FACTUAL ASPECT : The present appeal challenges the judgment and order dtd. 8/9/2010, passed by a Division Bench of the High Court of Chhattisgarh at Bilaspur (hereinafter referred to as "the High Court") in Criminal Appeal No. 713 of 2004, wherein the Division Bench dismissed the appeal filed by the appellant herein - Shail Kumari. By the said judgment and order, the High Court upheld the judgment and order dtd. 18/6/2004 rendered by the 2nd Additional Sessions Judge, Durg (hereinafter referred to as "the Trial Court") in Sessions Trial No. 286 of 2003 convicting the appellant for the offence punishable under Sec. 302 of the Indian Penal Code, 1860 (hereinafter referred to as "IPC") and sentencing her to undergo rigorous imprisonment for life.

(2.) Shorn of details, the facts leading to the present appeal are as under:

(3.) We have heard Smt. Nanita Sharma, learned counsel appearing on behalf of the appellant and Shri Prashant Singh, learned counsel appearing on behalf of the respondent - State.