SUMITRA DEVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) BOTH the above -captioned appeals have been preferred by the appellant Smt. Sumitra Devi; one from the Jail and the other on her behalf. Therefore, both are being decided by this judgment. Smt. Sumitra Devi, the convict u/s. 302 IPC, has challenged the judgment and order dated 11.01.2011 rendered by the Sessions Judge, Tehri Garhwal in Sessions Trial No. 10 of 2010 titled as 'State v. Sumitra Devi' (crime No. 2/2009 at Revenue Police Laluri, District Tehri Garhwal). The said trial resulted into the conviction of the said offence, wherefore she has appropriately been sentenced.

(2.) IT is pertinent to mention here that the appellant is in prison ever -since the date of her arrest soon after occurrence.

(3.) ON 06.05.2010, learned Sessions Judge, Tehri Garhwal levelled the charges against the appellant/accused under Sections 302, 323 and 506 (Part -II) IPC, to which, she abjured her guilt and claimed trial.