VINITA SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Criminal Appeal Nos. 572/2004 & 559/2008 filed on behalf of Appellants Vinita Singh and Anil Sharma against the judgment of conviction and order of sentence dated 29.3.2004 passed by the Additional Sessions Judge, Korba in Sessions Trial No. 356/2003 are being disposed of by this common judgment.

(2.) By the aforesaid two appeals, the Appellants have challenged legality & propriety of the judgment of conviction and order of sentence dated 29.3.2004 passed by the Additional Sessions Judge, Korba in Sessions Trial No. 356/2003, whereby & whereunder learned Additional Sessions Judge after holding the Appellants guilty for commission of culpable homicide amounting to murder of Ashok Singh by Appellant Anil Sharma in sharing common intention with co-Appellant Vinita Singh under conspiracy, concealing evidence of criminal case and dishonest misappropriation of property possessed by the deceased at the time of his death convicted Appellant Anil Sharma under Sections 302, 120-B, 201 & 404 of the I.P.C. and Appellant Vinita Singh under Sections 302/34, 120-B, 201/34 & 404 of the I.P.C. and sentenced them to undergo imprisonment for life and fine of Rs. 1000/-, in default of payment of fine to further undergo S.I. for three months, imprisonment for life and fine of Rs. 100/-, in default of payment of fine to further undergo S.I. for fifteen days, R.I. for three years and fine of Rs. 300/-, in default of payment of fine to further undergo S.I. for one month and R.I. for three years and fine of Rs. 300/-.

(3.) Conviction is impugned on the ground that without there being any iota of evidence, the trial Court has convicted and sentenced the Appellants as aforementioned and thereby committed illegality.