(1.) In this appeal, the challenge is to the judgment and order, dtd. 16/2/2021, passed by the learned Additional Sessions Judge, Gadchiroli, whereby the learned Judge convicted the accused for the offences punishable under Ss. 307, 353, 148 read with Sec. 149 of the Indian Penal Code (for short 'the IPC') and sentenced her to suffer rigorous imprisonment for ten years and to pay a fine of Rs.10,000.00, in default of payment of fine to suffer rigorous imprisonment for three months for the offence punishable under Sec. 307 read with Sec. 149 of the IPC, further sentenced her to suffer rigorous imprisonment for two years and to pay a fine of Rs.5,000.00, in default of payment of fine to suffer rigorous imprisonment for one month for the offence punishable under Sec. 353 read with Sec. 149 of the IPC and she is further sentence to suffer rigorous imprisonment for three years and to pay a fine of Rs.5,000.00, in default of payment of fine to suffer rigorous imprisonment for one month for the offence punishable under Sec. 148 of the IPC.
(2.) The facts are as follows:
(3.) PW-1 lodged the report of the incident at the Police Help Center, Kothi. On the basis of this report, the crime bearing No. 22 of 2019 was registered against the naxalites. PW-8 PSI Raghunath Shinde carried out the investigation. He drew the spot panchanama. He seized the articles. PW-9 PSI Yogesh Bodhgire arrested the accused in this crime on 11/1/2020. The accused was already arrested in Laheri Crime No. 8 of 2017. On the date of the arrest, she was in judicial custody. PW-8 on completion of the investigation, filed the charge-sheet against the known and unknown accused. The appellant/accused was the only accused arrested in this crime and therefore, she was put on trial. The absconding accused, in the crime, have not yet been arrested.