(1.) MALKIT Kaur has filed this appeal against the judgment dated 11.11.2010 and the order 12.11.2010, passed by the court of Sessions Judge, Sirsa, whereby she along with her co -accused Sohan Singh alias Charanjit Singh has been convicted and sentenced to undergo imprisonment for life and to pay a fine of Rs. 10,000/ -, in default of payment of fine to undergo further simple imprisonment for four months under Section 302 read with Section 34 IPC for committing the murder of her son Sukha Singh; and to undergo rigorous imprisonment for three years and to pay a fine of Rs. 5,000/ -, in default of payment of fine to undergo further simple imprisonment for two months under Section 210 IPC. Both the substantive sentences have been ordered to run concurrently. However, vide the impugned judgment, Jagmeet Singh (son of the appellant) has been acquitted of the charges framed against him.
(2.) IT is pertinent to mention here that the appeal (Crl. A. No. D -52 - DB of 2011), filed by Sohan Singh alias Charanjit Singh (co -accused of the appellant) challenging his conviction and sentence vide the impugned judgment and order passed by the trial court, has been allowed by a Coordinate Bench of this Court vide judgment dated May 17, 2013, and he has been acquitted of the charges framed against him, by giving him benefit of doubt.
(3.) AFTER the decision of the aforesaid appeal filed by Sohan Singh alias Charanjit Singh, the appellant filed the instant appeal with an application (Crl. Misc. No. 9868 of 2014) for condonation of delay in filing the appeal. The application was allowed and the appeal was admitted on 26.3.2014. Subsequently, on 24.4.2014, during the course of hearing arguments on an application (Crl. Misc. No. 12112 of 2014) for suspension of sentence during the pendency of appeal, when the fact regarding the decision of the aforesaid appeal of Sohan Singh alias Charanjit Singh was brought to the notice of this Court, the instant appeal was ordered to be listed for regular hearing.