SHANKAR RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THIS criminal appeal has been admitted vide order dated 23rd January, 2013. Records and proceedings of Sessions Trial No. 269 of 2004 was called for from the trial court, so as to appreciate the arguments for suspension of sentence under Section 389 Cr.P.C.

(2.) THIS appellant has been convicted by 1st Additional Sessions Judge, Bermo at Tenughat in Sessions Trial No. 269 of 2004 vide order dated 1/3 August 2012, mainly for the offence of murder of his wife, punishable under Section 302 of the Indian Penal Code for life imprisonment.

(3.) WE have heard the learned counsel for both the sides at great length. Counsel for both the sides has referred and re referred the evidences collected during the course of investigation.