Shamina Khatoon vs The State Of Jharkhand
2021 Latest Caselaw 2691 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    Cr. Appeal (DB) No. 94 of 2021
      Shamina Khatoon                                           ....Appellant
                                     Versus
      The State of Jharkhand                              ...          Respondent

      CORAM:       Hon'ble Mr. Justice Aparesh Kumar Singh
                   Hon'ble Mrs. Justice Anubha Rawat Choudhary

                  Through Video Conferencing

      For the Appellant       : Mr. Rajesh Kumar, Advocate
      For the State           : Mr. Ravi Prakash, A.P.P
                                     ---

04/03.08.2021 This appellant along with one Tabarak Ansari stand convicted for the offence punishable under Sections 302 read with Section 34 of the I.P.C by the impugned judgment of conviction dated 4th March, 2021 passed in S.T. Case No. 151 of 2017 by the court of learned Additional Sessions Judge-II, Lohardaga and both the convicts have been sentenced to undergo Rigorous Imprisonment for life with a fine of Rs. 30,000/- each and a default sentence each by the impugned order of sentence dated 9th March, 2021.

Admit.

Call for the Lower Court Record in connection with S.T. Case No. 151 of 2017 from the court of learned Additional Sessions Judge- II, Lohardaga.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Jk/