- (1.) Leave granted.
(2.) It is in this backdrop, we seek to introduce the facts of this case : A wicked mother is facing life sentence having been convicted under Section 302 of the Indian Penal Code for killing her own son with an axe by the Court of First Additional Judge, Ambikapur in Case No. 366 of 1996. On appeal, the conviction is upheld by the Division Bench of the Chhattisgarh High Court.
(3.) The appellant, Satni Bai is the mother of the deceased. She belongs to a tribal community. She has filed this appeal from prison, where she is undergoing her sentence of life imprisonment. She is represented by amicus curiae in this appeal.;