The appellant herein – Child in Conflict with Law (forshort, “the CCL”) has been convicted by the Children’s Court, Katghora, District Korba, Chhattisgarh vide impugned judgment dated 30.12.2022 for offence ... under Section 302 of the IPC and sentenced therein to under go simple imprisonment for 10 years with fine of ₹500/-; in default of payment of fine amount she has to under go additional imprisonment for one month, as the same is heinous offence as defined in Section 2(33) of the Juvenile Justice (Care and Protection of Children) Act,2015 (for brevity “the Act of 2015”).