DHRUB LAL MANDAL Vs. SLATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. S.B.K. Mangalam, learned counsel for the petitioner and Mrs. Indu Eala Pandey, learned A.P.P. for the State.

(2.) This I.A. has been filed for suspension of conviction of petitioner in Trial No. 326/07 (G.R. No. 646/89) in which by judgment and order dated 22.1.1997, the petitioner was convicted for offence under Sections 279 and 304A of the Indian Penal Code and was sentenced to undergo four months simple imprisonment under Sections 279 and 304A of the I.P.C.

(3.) The petitioner also lost the Appeal by order dated 22.1.1997 in Cr. Appeal No. 11/97 which was decided by Sessibns judge, Banka. The present revision application is consequent to the same.