SHADAB SIDDIQUI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Leave granted.

(2.) The appellant stands convicted for an offence under Sec. 364-A of the Indian Penal Code 1806 in Sessions Trial No 01(08) of 2013 in connection with Sessions Case No 35 of 2011 and has been sentenced to imprisonment for life. The appeal filed by the appellant, being CRA No 268 of 2018 against the judgment of the Chief Judge, City Sessions Court has been admitted by the High Court. The High Court declined to grant suspension of sentence by its order dtd. 25/7/2019.

(3.) SLP (Crl) Nos 492-493 of 2020 instituted by the appellant for challenging the order declining suspension of sentence was dismissed on 1/4/2020 by this Court on the ground that the High Court was seized of the criminal appeal, which was being heard.