LAL SINGH BHUMIJ Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Present appeal has been admitted vide order dated 14th January, 2013. Record and proceedings of Sessions Trial No. 147 of 2008 was called for from the Trial Court so as to appreciate the argument for suspension of sentence under Section 389 of the Code of Criminal Procedure.

(2.) Record and proceedings of Sessions Trial No. 147 of 2008 has been received by this Court and we have perused the record.

(3.) We have heard the counsel for both the sides for suspension of sentence awarded to this appellant by the Trial Court - Sessions Judge, West Singhbhoom Chaibasa. This appellant has been punished for the offence punishable under Section 302 of the Indian Penal Code for causing murder of Budhni Bhumij.