NUSRAT PARWEEN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present appeals by special leave are preferred on behalf of appellant-Nusrat Parween [1] and appellant-Ahmad Khan [2], assailing the judgment dtd. 19/1/2011 passed by the Division Bench of the High Court of Jharkhand at Ranchi in Criminal Appeals [3] upholding the separate judgments of conviction and orders of sentence [4] passed by the 1st Additional Sessions Judge, Jamshedpur [5] in Session trial cases [6], whereby appellant No. 1, appellant No. 2 and Abdul Rahman Khan/accused No. 3 were convicted for the offence punishable under Sec. 302 of the Indian Penal Code, 1860 [7], and were sentenced to undergo life imprisonment.

(2.) The facts giving rise to the present appeals are as under:

(3.) Learned counsel for the accused-appellants submitted that the entire prosecution case is based on circumstantial evidence and that the prosecution miserably failed to prove even a single of the so-called incriminating circumstances so as to bring home the guilt of the accused-appellants. Learned counsel for the accused-appellants advanced the following pertinent submissions to urge that the conviction of the accused-appellants as recorded by the trial Court and affirmed by the High Court is unsustainable on the face of record: -