SHARIFA KHATUN @ SARIFA BIBI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr I A Hazarika, learned counsel for the petitioners and Ms S Jahan, learned Additional Public Prosecutor for the respondent State. Also heard Mr M S Alam, learned counsel for respondent No. 2/informant.

(2.) This is an application under Section 389 of the Code of Criminal Procedure, 1973, for suspension of sentence and for enlarging the petitioners on bail during the pendency of the related Criminal Appeal No. 25 of 2018.

(3.) Be it stated that by the judgment and order dated 21.11.2017, passed by the learned Sessions Judge, Dhubri, in Sessions Case No. 166 of 2015, the four petitioners, namely, Jahidur Rahman, Jamal Sheikh, Jalil Sheikh and Sharifa Khatun @ Sarifa Bibi were convicted under Section 302 of the Indian Penal Code, 1860, whereafter they have been sentenced to undergo Rigorous Imprisonment for life and to pay fine of Rs. 5,000.00 each with a default stipulation.