KUNTI SAHU @ KUNTI DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THIS appeal has already been admitted by this Court vide order dated 28th November, 2013 and the records and proceedings of Sessions Trial No. 28 of 2011 was called from the trial court so as to appreciate the argument for suspension of sentence.

(2.) THIS appellant has been convicted by the District and Additional Sessions JudgeI,Gumlain SessionsTrialNo.28 of2011fortenyearsrigorous imprisonment for the offence punishable under Section 366A of the Indian Penal Code and she is also sentenced to undergo rigorous imprisonment for ten years for the offence punishable under Section 120B of the Indian Penal Code to be read with Section 109 of the Indian Penal Code and to pay a fine of Rs. 5,000/ to the victim and in case of default of payment of fine, this appellant is further sentenced to undergo simple imprisonment forsix months. All the sentences have been ordered to run concurrently.

(3.) THIS Court has received the records and proceedings of Sessions Trial No. 28 of 2011. We have perused the same and heard the learned counsel for both the sides, at length.