VIJAY RAWANI @ BIJAY RAWANI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This appeal was admitted vide order dated 25th July, 2013. Records and proceedings of Sessions Trial No. 54 of 2003/297 of 2003 was called for from the trial court so as to appreciate the argument for suspension of sentence. Here two cases were separately committed and they were amalgamated vide order dated 09th January, 2004 by the learned trial court.

(2.) This appellant is original accused no. 1 and he has been mainly convicted for the offence punishable under Section 376 of the Indian Penal Code for 10 years' rigorous imprisonment and for other sentence of I.P.C. also.

(3.) We have perused the records and proceedings of Sessions Trial No. 54 of 2003/297 of 2003 and heard learned counsel for both the sides, at length.