SUNITA CHANDEL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Appellant herein is one of the convicts. She was convicted along with her co-accused Naresh Kumar alias Ashok Kumar, Suresh Kumar and Anil Kumar for the commission of an offence punishable under Sections 302 and 201 read with Sec. 34 Penal Code and sentenced to undergo life imprisonment and also to pay a fine of Rs. 5,000.00 and to undergo rigorous imprisonment for a period of 4 years and to pay a fine of Rs. 2,000.00 for the commission of offence punishable under Sec. 201 read with Sec. 34 Penal Code. Their co-accused Bhaskar Chandel son of the appellant-convict was also convicted for the commission of offence punishable under Sec. 201 read with Sec. 34 Penal Code and sentenced to undergo rigorous imprisonment for a period of 4 years and to pay a fine of Rs. 2,000.00.

(2.) Accused Sanju, their co-accused is a proclaimed offender and the trial qua him on and after 16.11.2013, the day when he absconded is, however, deferred for being taken up as and when he is apprehended and produced in the Court.

(3.) It is worth mentioning that co-accused/convicts, namely, Naresh Kumar alias Ashok Kumar, Suresh Kumar and Anil Kumar of appellant herein have, however, been acquitted by a Co-ordinate Bench of this Court vide judgment dated 27.4.2016, passed in Cr. Appeal No. 275 of 2015 and its connected appeals bearing Nos. 364/2015 and 394/2015. Convict Sunita Chandel, has however, filed the present appeal on 22.7.2016 in this Court i.e. after the decision of the aforesaid three appeals, which were filed by her co-accused/convicts, as aforesaid.