SHAJAHAN ANSARI @ BIBIA ANSARI Vs. FATIMA TIRKEY

JUDGEMENT

(1.) Both these appeals arise out of the same Judgment of conviction and Order of sentence and as such, they are heard together and disposed of by this common Judgment.

(2.) Heard learned counsels for the appellants and learned counsels for the State in both the appeals.

(3.) The appellants are aggrieved by the Judgment of conviction and Order of sentence dated 14th May 2010, passed by the learned Sessions Judge, Lohardaga, in S.T No. 2 of 2004 / S.T No.18 of 2004, whereby, the appellant Shajahan Ansari @ Bibia Ansari has been found guilty and convicted for the offence under Sections 302 , 201 of the Indian Penal Code, whereas the appellant, Fatima Tirkey has been found guilty and convicted for the offence under Section 120-B of the Indian Penal Code. Upon hearing on the point of sentence, the appellant, Shajahan Ansari @ Bibia Ansari has been sentenced to undergo imprisonment for life and fine of Rs.5,000/- for the offence under Section 302 of the Indian Penal Code and R.I for seven years and fine of Rs.2,000/- for the offence under Section 201 of the Indian Penal Code. The appellant, Fatima Tirkey has been sentenced to undergo imprisonment for life and fine of Rs.5000/- for the offence under Section 120-B of the Indian Penal Code for conspiring to commit the murder of the deceased.