GODAI MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) I .A. (Cr.) No.1084 of 2012. 1. The Present interlocutory application being I.A. (Cr.) No. 1084 of 2012 has been preferred by the original accused no.4 in Sessions Case No.51 of 2006/46 of 2006, who is appellant no.2 in this Criminal Appeal for suspension of sentence awarded by the trial court for causing murder of the deceased.

(2.) WE have heard learned counsel appearing for both the sides and perused the record and proceedings of Sessions Case No.51 of 2006 /46 of 2006.

(3.) LOOKING to these evidences on record, there is, prima facie, case against this appellant, The depositions of these witnesses are getting enough corroboration by the medical evidence given by the P.W.5.