- (1.) It is a very unfortunate case.
(2.) First appellant Nidhi Sharma was convicted for having murdered her husband. Having served the sentence for life imprisonment and granted remission she is currently a free citizen. Two children named Chinmay and Sanskar were born to the couple. Chinmay was born on 26.1.1996 and Sanskar on 4.12.2000. Impugned order grants right to the paternal grandparents of the two children to be the guardian of their person (not property). The appeal would be infructuous as regards Chinmay who attained the age of majority on 26.1.2014. As regards Sanskar, he would attain the age of majority on 4.12.2018. For too long a period the paternal grandparents of the two children have acted as their guardian.
(3.) Accordingly, we dismiss the appeal as infructuous.;