SUKUL KISAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Present interlocutory application has been preferred under Section 389 (1) of the Code of Criminal Procedure for suspension of sentence, during pendency of this appeal, awarded by the Additional Sessions Judge, F.T.C.-I, Garhwa in S.T. No. 300 of 2006 to the present applicant-Sukul Kisan for the offence mainly punishable under Section 302 of the Indian Penal Code for life imprisonment.

(2.) This Court has received the records and proceedings of S.T. No. 300 of 2006 and we have perused the same and heard the both sides at length.

(3.) Looking to the evidences on record, it appears that the prosecution has examined total nine prosecution witnesses. Out of total nine prosecution witnesses, P.Ws. 4, 5, 6, 8 and 9 are the hostile witnesses. P.W. 7 is a doctor who has examined the dead-body and carried out the postmortem.