(1.) This criminal appeal, under Sec. 374(2) of CrPC, is directed against the judgment of conviction and order of sentence dtd. 6/7/2015 passed by the Special/Additional Sessions Judge, Raipur in Special Sessions Trial No.68/2014, by which the appellant No.1 Smt. Mamta Manhare and her father appellant No.2 Santu Banjare both have been convicted and sentenced in the following manner:-
(2.) Case of the prosecution, in short, is that on 25/11/2013 at about 4:00 p.m. in the evening at Village Bhansoj under Police Station Arang, appellant No.1 Mamta Manhare is said to have assaulted her sister-in-law Mamta Banjare to death by axe (tangi) and thereafter, knowing fully well that the offence of murder has committed by the appellant No.1 Mamta Manhare, her father appellant No.2 Santu Banjare is said to have thrown the said axe in the nearby tank in order to screen themselves from the legal punishment and thereby committed the aforesaid offence.
(3.) It is an admitted position that the marriage of Smt. Mamta Banjare (now deceased) was solemnized with Vedram, the son of appellant No.2, and the appellant No.1 is the daughter of appellant No.2 and that, on account of some dispute with her husband, the appellant No.1 was at that time residing at her parental house.
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