NASEEM ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present appeal has already been Admitted vide order dated 6th February, 2013. Record and proceedings of Sessions Trial No. 429 of 2008 was called for from the Trial Court so as to appreciate the arguments for suspension of sentence of the appellant.

(2.) This appellant has been punished by the Additional Sessions Judge-VII, Dhanbad in Sessions Trial No. 429 of 2008 for life imprisonment mainly for the Offence punishable under Section 302 of the Indian Penal Code and also he has been punished for rigorous imprisonment for five years for the offence punishable under Section 27 of Arms Act. Both the sentences have been ordered to be run concurrently.

(3.) Record and proceedings of Sessions Trial No. 429 of 2008 has been received by this Court and we have perused the same and heard the counsel for both the sides at length.