AISHA KHATOON MD KHALID Vs. STATE OF JHARKHAND
LAWS(JHAR)-2018-1-228
HIGH COURT OF JHARKHAND
Decided on January 15,2018

Aisha Khatoon Md Khalid Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

K P Deo, J. - (1.)This Criminal Appeal was admitted for hearing by an order dated 16.04.2004. By this order, the order of sentence dated 16th December, 2003 was suspended and pending final hearing of this appeal the appellant was granted bail.
(2.)Heard learned counsel for the appellant and learned counsel for the State.
(3.)The instant Criminal Appeal is directed against the judgment of conviction and order of sentence both dated 16th December, 2003 in Sessions Trial No.432 of 1995 passed by the then learned Addl. Judicial Commissioner, Fast Track Court, Ranchi, whereby the sole appellant -Smt. Aisha Khatoon has been convicted for the offence under Section 304 Part I of the Indian Penal Code and sentenced to undergo rigorous imprisonment for ten years.


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.