Jharkhand High Court
Subhandra Devi vs State Of Jharkhand on 21 December, 2012
Author: R.R.Prasad
Bench: R.R.Prasad
In the High Court of Jharkhand at Ranchi
Cr.App.(S.J) No.1103 of 2012
Subhadra Devi ......................... ........ Appellant
VERSUS
State of Jharkhand ........ ... ....................Respondent
CORAM: HON'BLE MR. JUSTICE R.R.PRASAD
For the Appellant :Mr.A.K.Sahani
For the State : A.P.P
3/ 14.12.12. The defect pointed out by the office is hereby ignored.
This appeal is admitted for hearing.
Issue notice.
Call for the lower court records.
Heard learned counsel appearing for the appellant and learned counsel appearing for the State on the matter of bail.
Learned counsel appearing for the appellant submits that the appellant who happens tobe the mother-in-law of the deceased has been convicted along with her son, husband of the deceased for an offence under Section 304(B) of the Indian Penal Code but it is the case of the prosecution that it was husband of the deceased, who used to put forth demand of dowry and under the circumstances, the prosecution cannot be said to have proved the case of dowry death against this appellant.
Regard being had to the facts and circumstances, let the above named appellant, during the pendency of this appeal, be enlarged on bail on furnishing bail bond of Rs.10,000/- (Rupees ten thousand) with two sureties of the like amount each to the satisfaction of Additional Sessions Judge III, Ranchi in S.T. No.5 of 2011.
(R.R.Prasad, J.) ND/