SHABNAM KHATOON @ SHABNAMB KHATOON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State. Petitioner has been made accused for the offence under Sections 302, 201/34 of the Indian Penal Code in connection with S. T. No. 518 of 2012 arising out of Sadar (Muffasil) P.S. Case No. 557 of 2012 corresponding to G.R. No. 3038 of 2012.

(2.) The case relates to the murder of the two children belonging to the same family and it appears that the other co-accused has been named in the F.I.R. due to previous enmity. The petitioner is not named in the F.I.R.

(3.) Learned counsel for the petitioner has submitted that the petitioner is a lady and she has been falsely implicated in this case due to previous enmity between the parties and it has also been submitted that there is no eye witness to the occurrence.