SMT. SHANTI DEVI Vs. STATE OF U.P.

LAWS(ALL)-2016-8-50

HIGH COURT OF ALLAHABAD

Decided on August 11,2016

Smt. Shanti Devi Appellant

VERSUS

STATE OF U.P. Respondents

JUDGEMENT

- (1.) The arguments of this case concluded on 11.08.2016.
(2.) We then made the following order:- "Heard Shri Amar Nath Tiwari learned counsel for the appellant and Shri J.K. Upadhyay, Kumari Meena as well as Ms. Manju Thakur, learned A.G.As. for the State. We will given reasons later but we make the operative order now. The appeal is allowed. Impugned judgment and order dated 3.2.2005 passed by the Additional Sessions Judge, (F.T.C.) Sonebhadra, in Session Trial No. 81 of 2002 (State Vs. Shanti Devi) convicting the appellant under sections 302, 201 I.P.C. is hereby set aside. The appellant is acquitted of all the charges framed against her. Appellant is in jail. She shall be released forthwith unless and until she is wanted in any other case. There shall be no order as to cost."
(3.) Here are the reasons:- The present criminal appeal has been preferred by the appellant Shanti Devi against the judgment and order of conviction dated 03.02.2005 passed by the Additional Sessions Judge, Fast Track Court, Sonebhadra, in Sessions Trial No.81 of 2002 arising out of Case Crime No.16 of 2002 (State Vs. Shanti Devi) under Sections 302, 201 IPC, Police Station Pannuganj, District Sonbhadra, whereby she has been convicted under Sections 302, 201 IPC and sentenced to life imprisonment coupled with fine of Rs.2000/- on the first count and five years rigorous imprisonment coupled with fine of Rs.1000/- on the second count, in default of payment of fine, she will have to suffer additional imprisonment for two years and one year, respectively. Both the sentences shall run concurrently. Heard Sri Amar Nath Tiwari, learned counsel for the appellant, Sri J.K. Upadhyay, Kumari Meena as well as Ms. Manju Thathur, learned AGAs for the State and perused the record. ;

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