BINDU SHARMA Vs. STATE

JUDGEMENT

(1.) Crl.A. 776/2016

(2.) With the consent of both parties, this appeal is taken up for consideration today itself.

(3.) The appellant has challenged the judgment dated 24th May, 2016 passed in Sessions Case No.06/2015 arising out of FIR No.273/10 registered by P.S. Sun Light Colony whereby the appellant and her son-in-law Anil Kumar Sharma were convicted for commission of the offence under Section 302 read with Section 120B IPC. The third accused, namely, Ramesh Kumar brother of Anil Kumar Sharma was acquitted.