RAKSHA DEV Vs. STATE OF H.P.

JUDGEMENT

(1.) ACCUSED was convicted for offence under section 304 (Part -II) IPC instead of 302 IPC. The conviction and sentence for offence under section 307 IPC was upheld by this Court. Accused was directed to be produced before this Court to be heard on the quantum of sentence.

(2.) ACCUSED is present with her counsel Mr. N.K. Thakur, learned Senior Advocate. Mr. N.K. Thakur has passionately argued that accused be heard on the quantum of sentence under sections 304 (Part -II) and 307 IPC taking into consideration that his client is only 29 years old and she has no criminal background. Her conduct in the jail was exemplary. The accused being young must be given an opportunity to reform herself. She has already undergone two years, one month and two days sentence.

(3.) IN normal circumstances, there was no occasion for us to reduce the sentence for offence under section 307 IPC, but taking into consideration the peculiar facts and circumstances of the case, appellant is sentenced to the period already undergone for offences under sections 304 (Part -II) and 307 IPC.