GULSHANBI AYUBSHA Vs. STATE OF MAHARASHTRA
LAWS(BOM)-2010-8-4
HIGH COURT OF BOMBAY (FROM: NAGPUR)
Decided on
August 26,2010
Gulshanbi Ayubsha
Appellant
VERSUS
STATE OF MAHARASHTRA
Respondents
Referred Judgements :-
MEHIBOOBSAB ABBASABI NADAF VS. STATE OF KARNATAKA [REFERRED TO]K RAMACHANDRA REDDY VS. PUBLIC PROSECUTOR [REFERRED TO]
DANDU LAKSHMI REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
UKA RAM VS. STATE OF RAJASTHAN [REFERRED TO]
LAXMI VS. OM PRAKASH [REFERRED TO]
PANCHDEO SINGH VS. STATE OF BIHAR [REFERRED TO]
RAMILABEN HASMUKHBHAI KHRISTI VS. STATE OF GUJARAT [REFERRED TO]
LAXMAN VS. STATE OF MAHARASHTRA [REFERRED TO]
RAVI VS. STATE OF T N [REFERRED TO]
MANOHAR DADARAO LANDGE VS. STATE OF MAHARASHTRA [REFERRED TO]
BHAGIRATHIBAI RAMCHANDRA BELURKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
HARI RAM VS. STATE [REFERRED TO]
Cited Judgements :-
ANNASAHEB, JIJABAI, KUM. BHARTI AND SAU. MEERA VS. THE STATE OF MAHARASHTRA [LAWS(BOM)-2013-2-272] [REFERRED TO]JUDGEMENT
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(1.)The appellant and other four accused persons were charged for offence punishable under Section 302 read with Section 34 of Indian Penal Code, for killing one Rijwanabee on 2nd February, 2003 at about 4-00 p.m. at Gawalipura, Washim, in furtherance of common intention to intentionally or knowingly cause her death.
(2.)The learned Sessions Judge convicted Accused Nos. 1 and 2 for offence punishable under Section 302 read with Section 34 of Indian Penal Code, and sentenced each of them to undergo Rigorous Imprisonment for life and to pay a fine of Rs. 500/-, in default thereof, Simple Imprisonment for one month, and acquitted the rest.
(3.)Criminal Appeal No. 423 of 2004 filed by Accused No. 2 Akilabi has been decided, and she has not been sentenced, giving the benefit of her being a juvenile offender on the date of commission of offence.
(2.)The learned Sessions Judge convicted Accused Nos. 1 and 2 for offence punishable under Section 302 read with Section 34 of Indian Penal Code, and sentenced each of them to undergo Rigorous Imprisonment for life and to pay a fine of Rs. 500/-, in default thereof, Simple Imprisonment for one month, and acquitted the rest.
(3.)Criminal Appeal No. 423 of 2004 filed by Accused No. 2 Akilabi has been decided, and she has not been sentenced, giving the benefit of her being a juvenile offender on the date of commission of offence.
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