CHUNDA SORENG @ CHUNDA SOREN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This criminal appeal has been admitted vide order dated 9th May, 2013, passed by this court and records and proceedings of Sessions Trial No. 02 of 2003 was called for from the trial court so as to appreciate the arguments on the prayer for suspension of sentence.

(2.) This court is in receipt of the records and proceedings and we have perused the same.

(3.) Having heard counsel for both sides at length and looking to the evidences on record, it appears that the present appellant is the father, who has committed the murder of his son. However, looking to the evidences on record, it appears that there is a prima-facie case in favour of the appellant. Moreover, this appellant has remained in judicial custody for more than 10 years.