SUMAN Vs. STATE OF U.T.

JUDGEMENT

(1.) The present criminal appeal has been preferred by the appellant, namely, Suman, challenging the judgment and order dated 14.10.2011, passed by the Additional Sessions Judge, Chandigarh, (hereinafter as 'the trial Court'), convicting the accused (herein the appellant) for committing offence under Sections 376 read with Section 120-B, 363, 366, 342, 346 and 506 of the Indian Penal Code, (for short, 'the IPC') and sentencing her as under:- <FRM>JUDGEMENT_320_RCR(CRI)3_2013_1.html</FRM>

(2.) The brief facts of the case in hand, as recorded by the learned trial Court in the impugned judgment, are reproduced as under:-

(3.) Charges under Sections 376, 120-B, 363, 366, 342, 346 and 506 IPC were framed against the accused-appellant to which, she pleaded not guilty and claimed trial.