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Sakirwa Bibi @ Sakira Bibi @ Sakira vs State Of Jharkhand
2021 Latest Caselaw 2885 Jhar

Citation : 2021 Latest Caselaw 2885 Jhar
Judgement Date : 12 August, 2021

Jharkhand High Court
Sakirwa Bibi @ Sakira Bibi @ Sakira vs State Of Jharkhand on 12 August, 2021
               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr. Appeal (DB) No. 116 of 2021
        1.Sakirwa Bibi @ Sakira Bibi @ Sakira
        2.Muntazir Ansari
        3.Qurban Ansari                                  --- --- Appellants
                                       Versus
        State of Jharkhand                               --- --- Respondent
                           .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY Through Video Conferencing

For the Appellants : Mr. Dinesh Kumar , Advocate For the Respondent : Mr. Ravi Prakash, Spl. P.P.

04/12.08.2021 These three appellants along with Arman Ansari stand convicted for the offence punishable under Section 304 B read with Section 34 of the I.P.C. by the impugned judgment of conviction dated 25.03.2021 passed in S.T. Case No. 114 of 2017 by the court of learned Additional Sessions Judge-II, Lohardaga and have been sentenced to undergo R.I. for 10 years with a fine of Rs.20,000/- each and a default sentence each under section 304/34 I.P.C by the impugned order of sentence dated 01.04.2021.

Admit.

Call for the lower court record in connection with S.T. Case No. 114 of 2017 from the court of learned Additional Sessions Judge-II, Lohardaga. Office to verify whether co-convict Arman Ansari has preferred any appeal.

Learned counsel for the appellant through I.A. No. 3150 of 2021 does not seek to press the prayer for suspension of sentence of appellant no.2 Muntazir Ansari and Appellant no.3 Qurban Ansari made through I.A. No. 2827 of 2021. He however submits that prayer for suspension of sentence of appellant no.1 Sakirwa Bibi @ Sakira Bibi @ Sakira shall be pressed after receipt of the L.C.R.

Accordingly, I.A. No. 2827 of 2021 is dismissed as not pressed as regards appellant no.2 Muntazir Ansari and Appellant no.3 Qurban Ansari only. I.A. No. 3150 of 2021 also stands disposed of.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) A.Mohanty

 
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