(1.) This interlocutory application has been filed under Section 389(2) of the Code of Criminal Procedure, 1973 seeking bail as well as suspension of sentence of the applicants/appellants - (1) Sri Ratan Nayak, (2) Sri Lajrush Tapno, (3) Sri Rashid Gowala, and (4) Sri Jagadish Longa, who were, on conviction, sentenced to rigorous imprisonment for life with a fine of Rs.2000/- each, with a default clause, by the judgment dated 06.01.2020 in Sessions Case No.04 of 2012 passed by the learned Sessions Judge, Karbi Anglong, Diphu.
(2.) Perused the impugned judgment and the evidence on record of the Trial Court.
(3.) Heard Mr. A. Thakur, learned counsel for the applicants and Ms. B. Bhuyan, learned Additional Public Prosecutor, Assam appearing for the Respondent State.