(1.) The appellant Varita Soni, by this appeal challenges her conviction vide impugned judgment dated 21 st May, 2011, arising out of FIR No. 80 dated 31 st January, 2007, P.S. Dabri, under Section 302 of the Indian Penal Code, 1860 (IPC, for short) for contriving and murdering her step-daughter Vandana Soni, aged around 9/10 years on 31 st January, 2007.
(2.) The appellant has also impugned order of sentence dated 31 st May, 2011, by which she was sentenced to imprisonment for life, out of which she has to undergo ten years rigorous imprisonment. According to the trial court directions the appellant is not be released before completing twenty years in jail.
(3.) Homicidal death of Vandana Soni on 31 st January, 2007, has been established beyond doubt and the appellant's counsel fairly accepted that factual position cannot be disputed. Vandana Soni was taken to Deen Dayal Upadhyay Hospital where she was referred for emergency treatment. The MLC (Ex. PW5/A) records that Vandana Soni was brought to the hospital in CAT's Ambulance with Shanti Devi (PW-10), her grandmother and she was unconscious at the time of admission.