Patna High Court - Orders
Basmati Devi & Ors vs The State Of Bihar on 19 April, 2011
Author: Shyam Kishore Sharma
Bench: Shyam Kishore Sharma
IN THE HIGH COURT OF JUDICATURE AT PATNA
CR. APP (DB) No.315 of 2011
1.BASMATI DEVI
2.RAJKESHWARI DEVI
3.BRIJNANDAN RAM
4.SANJAY KUMAR ----- APPELLANTS
Versus
THE STATE OF BIHAR ----- RESPONDENT
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02/ 19.04.2011This appeal will be heard.
Call for lower court records.
Arguing for bail, it has been
submitted by learned counsel for the
appellants that appellant no.1 is grand
mother-in-law, appellant no.3 is grand
father-in-law, appellant no.2 is mother-in-
law and appellant no.4 is elder brother of the husband of the deceased. The husband of the deceased Dhananjay Kumar has been sentenced to undergo rigorous imprisonment for life and he is not appellant in this appeal. These appellants have been sentenced to undergo rigorous imprisonment for seven years. At the time of judgment, the age of appellant no.1 was assessed as 75 years, appellant no.3 was assessed as 85 years and appellant no.2 was assessed as 65 years. It has been submitted that the original post mortem report was not brought on the record and during trial the appellants were all 2 along on bail.
Considering the facts and
circumstances of the case, during the
pendency of this appeal, the above named four appellants shall be released on bail on furnishing bail bonds of Rs.10,000/-(ten thousand) each with two sureties of the like amount each to the satisfaction of Sri Niranjan Singh, Additional Sessions Judge, Fast Track Court No.V, Aurangabad/ successor court in Sessions Trial No. 264 of 1999/174 of 2010.
( Shyam Kishore Sharma, J.)
Tahir/- ( Gopal Prasad, J.)