(1.) The petitioner, along with other co-accused, became tried for charges drawn against them under Sections 302, 382, 404, read with Section 201, and, under Section 120-B of the Indian Penal Code, and also, all the afore, under a conclusive and binding verdict made by the Hon'ble Supreme Court upon SLP (Crl.) No 1962-63 of 2009, decided on 1.8.2013, became convicted and sentenced for life imprisonment.
(2.) However, much belatedly from, the afore conclusive and binding verdict of conviction and sentence, becoming pronounced on 1.8.2013, upon the petitioner along with the other co-convicts with her, she rather in the year 2019, has preferred the extant petition before this Court, (i) wherein she claims the benefit of Section 6, of, the, Juvenile Justice (Care and Protection of Children) Act, 2015, inasmuch, as she claims that when she incontemporaneity, vis-a-vis, the commission, of, the, afore charged offences, hence was a juvenile, and hence, was amenable for being put to trial before the Juvenile Justice Board (in short 'JJB') concerned, (ii) and obviously, when she was not amenable for being to put to trial, before the learned Sessions Court concerned, (iii) and whereupon(s), she claims that the entire trial which she faced before the learned Sessions Court concerned, becoming declared to become, hence vitiated, (iv) and also concomitantly, the afore binding and conclusive verdict made by the Hon'ble Apex Court, upon her, along with the, other co-convicts, being declared to be a nullity, and, hence being set aside vis-A-vis her.
(3.) She also through the extant petition claims that a direction be made upon the respondents concerned, to grant, her the facility of parole.