SAJDA KHATOON Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the appellant, Sri. Yashraj Bardhan and the learned APP for the State, Sri. Parmeshwar Mehta.

(2.) The present appeal has been preferred against the judgment of conviction and order of sentence dtd. 8/10/2024 and 19/10/2024 respectively, passed by the learned District and Additional Sessions Judge-IV, East Champaran at Motihari in Sessions Trial No.157 of 2023 (arising out of Kalyanpur P.S. Case No.259 of 2022), whereby and whereunder the appellant has been convicted under Sec. 302/201 read with Sec. 34 of the Indian Penal Code (hereinafter referred to as the "I.P.C. ") and has been directed to undergo imprisonment for life with a Patna High Court CR. APP (DB) No.86 of 2025(9) dt.19/11/2025 fine of Rs.5,000.00 and in default of payment of the same, she has been directed to further undergo simple imprisonment for two months. The appellant has further been sentenced to undergo imprisonment for three years under Sec. 201/34 of the Indian Penal Code with a fine of Rs.2000.00 and in default of payment thereof, she has been directed to further undergo simple imprisonment for one month. Both the sentences have been directed to run concurrently.

(3.) The records of this appeal have been placed before this Court to consider the prayer of the appellant for suspension of his sentence and release on bail during the pendency of the appeal.