GEETA YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard on IA No. 1 of 2014, application for suspension of sentence and grant of bail to the appellant.

(2.) Present appellant stands convicted under Section 302 IPC, sentenced to undergo life imprisonment and to pay fine of Rs. 500/-, in default, further RI for one month.

(3.) Counsel for the appellant submits that the appellant has been convicted solely on the basis of alleged extrajudicial confession made by her before Kartik Ram (PW-1), Manohar Mahar (PW-3) and Vikki Yadav (PW-4). He further submits that there is inordinate delay in lodging the FIR. Merely on the basis of such evidence and delay in lodging the FIR, the conviction of the appellant cannot be sustained.