MANJUSHREE MAHESH DALIMBKAR Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The Petitioner has put forth prayer clauses 'B' and 'C', as under :-

(3.) The Petitioner was an accused along with her husband in Crime No. I-98/2014 and the First Information Report was registered for offences punishable under Ss. 376, 341 and 506 read with Sec. 34 of the Indian Penal Code. By judgment dtd. 20/5/2016, the learned Trial Court convicted the Petitioner for committing an offence punishable under Sec. 342 read with Sec. 34 of the Indian Penal Code and her husband was convicted for the offence punishable under Sec. 376 of the Indian Penal Code.