RAJIB BORDOLOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. M.D. Medhi, learned counsel for the applicant-appellant and Mr. B.B. Gogoi, learned Additional Public Prosecutor for opposite party no. 1, State of Assam.

(2.) This application is filed by the applicant-appellant under Section 389, Code of Criminal Procedure, 1973 (CrPC) seeking suspension of the execution of the sentence passed against him by the learned trial Court and for his release on bail.

(3.) By the judgment and order dated 01.11.2019 impugned in the connected appeal, Crl.A. No. 450/2019, the learned trial Court of Additional District and Sessions Judge, FTC, Nagaon in Sessions (T2) Case No. 129(N)/2009 has found the applicant-appellant guilty of the offences under Sections 376(1)/366/323, Indian Penal Code (IPC).