GOVIND JHA Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) This appeal has already been admitted vide order dated 7th January, 2014 and the record and proceedings of Sessions Trial No. 187 of 2012 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, 1973. These two appellants have been convicted mainly for the offence punishable under Section 302 of the Indian Penal Code for life imprisonment with fine of Rs. 2,000/- to each of these two accused and in default of payment of fine, they were further ordered to undergo simple imprisonment for six months, by the Additional Sessions Judge-III, East Singhbhum, Jamshedpur in Sessions Trial No. 187 of 2012 vide judgment dated 30th April, 2013.

(2.) This Court has received the record and proceedings of Sessions Trial No. 187 of 2012 and we have perused the same and heard learned counsel for both the sides, at length.

(3.) Looking to the evidences on record, there is prima facie case against these appellants-accused. As the criminal appeal is pending, we are not much analyzing the evidences on record, but, suffice it to say that looking to the evidence given by P.W. 1, P.W. 2, P.W. 3, P.W. 5 and P.W. 6, there is prima facie case against these two appellants-accused.