SAMEENA Vs. STATE OF J&K

JUDGEMENT

(1.) Our judgment would dispose of aforesaid two criminal appeals filed by Mst. Sameena wife of Mohd Altaf Lone resident of Kawmohalla, Khanyar, Srinagar and Bashir Ahmed Sheikh son of Abdul Rehman Sheikh resident of Naseem Bagh, Srinagar against the conviction and sentence awarded to them vide impugned judgment of learned Principal Sessions Judge, Srinagar (for brevity "Trial Court") dated 28th of February 2012 for the offences punishable under sections 264, 376, 302, 201 read with section 120-B of Ranbir Penal Code (for short "RFC") in case FIR No. 77/2005, registered at Police Station Khanyar and Criminal Reference sent by learned Trial Court of this Court for confirmation of the sentence in terms of Section 374 of Code of Criminal Procedure (for short "Cr. P.C").

(2.) The sentence awarded to accused Bashir Ahmad Sheikh is as under:

(3.) Accused Mst Sameena is sentenced as under;