KHALIK ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant application is directed against the judgment dated 22nd January, 2014 passed by the learned Judicial Commissioner-IV, Ranchi in Cr. Appeal No. 128 of 2010, whereby the appeal preferred by the petitioner along with coconvicts, has been partly allowed.

(2.) The learned trial court vide its judgment of conviction and order of sentence dated 08.07.2010, passed in G.R. No. 4058 of 1996, convicted the petitioner along with co-convicts, namely, Sikandar Ansari, Aklima Khatoon, Rabnia Khatoon, Muneja Khatoon and Mokim Ansari, for the offence under Section 498 A of the I.P.C. and sentenced them for the aforesaid charges.

(3.) The learned appellate court though confirmed the conviction and sentence against the present petitioner, however acquitted rest of the co-convicts.