Patna High Court - Orders
Basmati Devi @ Dana Devi vs State Of Bihar on 2 February, 2011
Author: C.M. Prasad
Bench: C.M. Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
CR. APP (SJ) No.1099 of 2010
BASMATI DEVI @ DANA DEVI
Versus
STATE OF BIHAR
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04. 02.02.2011Heard the bail prayer of the appellant after receipt of the L.C.R. The appellant stands convicted under Section 376/109 I.P.C. and sentenced to R.I. for seven years.
The allegation and evidence is that the appellant who is a lady had taken the victim girl to a maize field, where she called the other accused Ramesh Choudhary who committed rape on her.
Learned counsel for the appellant submitted that the appellant is a lady and the allegation is of abetment only. Learned counsel further submits that the appellant was on bail during trial Learned Addl. P.P. opposed the prayer for bail.
In the facts and circumstances, during the pendency of the appeal, appellant Basmati Devi @ Dana Devi is admitted to bail on furnishing bail bond 2 of Rs.10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of Addl. Sessions Judge, F.T.C. No. I, Samastipur in connection with Sessions Trial No. 755 of 2004.
(C.M. Prasad, J.) Mkr.