(1.) Leave granted.
(2.) The present appeal has been preferred against judgment and order dtd. 21/11/2023 passed by the Division Bench of the High Court of Chhattisgarh at Bilaspur in Criminal Appeal No. 1035 of 2016 whereby, the High Court upheld the conviction and sentence imposed upon the present appellant under Sec. 302 of the Indian Penal Code (hereinafter referred to as 'IPC').
(3.) The case of the prosecution in brief is that on 5/6/2015 at about 9 AM in the village of Bharadkala, District Bemetara, State of Chhattisgarh, the appellant, namely Chunni Bai, assaulted her two daughters, namely Kumari Yogita Sahu, aged 5 years and Kumari Nisha Sahu, aged 3 years with an iron crowbar leading to grievous injuries thereby causing the death of both the daughters. The incident was witnessed by Sonam Sahu (PW-1), who is the sister-in-law of the appellant who also lived in the same house.
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