MUKESH PASWAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This appeal is Admitted vide order dated 20th March, 2013. Record and proceedings of Sessions Trial No. 349 of 2005 was called for from the Trial Court so as to appreciate the arguments for suspension of sentence.

(2.) This Court has received the record and proceedings of Sessions Trial No. 349 of 2005 and we have perused the same.

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