JAHAR ALI SHEIKH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Ahmed, learned counsel for the applicants. Also heard Ms. N. Das. Das, learned Additional Public Prosecutor, Assam.

(2.) This Interlocutory Application under Sec. 389 of the Code of Criminal Procedure, 1973 has been preferred by the present applicants, who are the appellants in the connected appeal, which has been registered as Criminal Appeal No. 75/2024.

(3.) In this Interlocutory Application, the applicants have prayed for suspension of the sentence imposed on the present applicants by the impugned Judgment and Order dtd. 20/2/2024, passed by the learned Sessions Judge, Chirang, Kajalgaon in Sessions Case No. 41/2022, whereby, all the applicants, namely, 1. Jahar Ali Sheikh@Jahar Ali S.k., 2. Jelhaque Ali and 3. Salema Bibi are convicted under Sec. 304B of the Indian Penal Code and have been sentenced to undergo rigorous imprisonment for 7(seven) years and to pay a fine of Rs.10,000.00 each and in default of payment of fine to undergo further rigorous imprisonment for 1(one) year.