BABLU @ DABLA PAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE present interlocutory application has been preferred under Section 389 of the Code of Criminal Procedure for suspension of sentence awarded to this appellant who is original accused no.1 in Sessions Trial No. 190 of 2008.

(2.) THIS appellant has been punished mainly for the offence under Section 302 of the Indian Penal Code for life imprisonment by Additional Sessions Judge, Fast Track Court -II Daltonganj at Palamau vide order judgment of conviction and order of sentence dated 3rd February, 2010 and 4th February, 2010 respectively.

(3.) WE have heard the counsel for both the sides, at length.