TETRU PRADHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This criminal appeal has been admitted vide order dated 9th May, 2013 and records and proceedings of Sessions Trial No. 133 of 2001 was called for from the trial court so as to appreciate the arguments on suspension of sentence.

(2.) This appeal was preferred with a delay of 3070 days. The appellants have been in jail since the year 2000, i.e. for approximately 13 years. They have been convicted and awarded sentence for the offence punishable under section 302 I.P.C.

(3.) This court is in receipt of the records and proceedings of Sessions Trial No. 133 of 2001 and we have perused the same.