ABDUL MANNAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Ahmed, learned counsel for the applicants. We have also heard Ms. B. Bhuyan, learned APP, Assam, appearing for the State.

(2.) By filing this application under Section 389 of the Cr.P.C, the applicants are seeking an order of suspension of their jail sentence and for their release on bail.

(3.) The applicants herein were convicted under Section 302/325/323/149 of the IPC and sentenced to undergo rigorous imprisonment for life and also to pay fine by the judgement and order dated 04/02/2021 passed by the learned Sessions Judge, Barpeta in connection with Sessions Case No. 117/2014.