DILIP BAG Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid arrangement(Virtual/physical) mode.

(2.) This is an application under Sec. 389 Cr.P.C. for suspension of execution of sentence imposed upon the Appellants by the Trial Court while convicting them for the offence under Ss. 302/34 of the Indian Penal Code by the learned Sessions Judge, Sundargarh in S.T.No. 143 of 2014, pending disposal of this Appeal and for their release on bail.

(3.) Heard learned Counsel for the Appellants and learned Additional Standing Counsel for the Respondent.