MOHAN BODRA, Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) I.A. No. 4793 of 2022 This matter has been assigned to DB-III by an order dtd. 11/9/2021 passed on administrative side by Hon'ble the Chief Justice, High Court of Jharkhand.

(2.) The appellants have renewed their prayer for suspension of sentence pending consideration of Criminal Appeal (DB) No. 1848 of 2017.

(3.) By an order dtd. 17/4/2018 passed in I.A. No. 8158 of 2017, the application for suspension of sentence moved by the appellants was rejected by a coordinate Bench of this Court.