NAISHA BIBI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for appellants Mr. Gopal Krishna Sinha as well as learned Additional Public Prosecutor appearing for the State Mr. Manoj Kumar Mishra.

(2.) It is to be mentioned at the very outset that in Criminal Appeal (DB) No. 690 of 2003, Appellant Sheikh Salimuddin @ Sk. Slim and AppellantSheikh Sadique son of Late Sheikh Wajid have died during the pendency of this appeal and their appeal has been abated vide order dtd. 16/9/2025.

(3.) Both the appeals are arising from the common judgment passed in Sessions Trial No. 134/1990 by Ist Additional Sessions Judge, Fast Track Court, Garhwa dtd. 2/5/2003 (arising out of Mazhiaon P.S. Case No. 36 of 1989) G.R. Case No. 307/1989) hence, taken together for hearing.