PANKAJ MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This appeal is Admitted.

(2.) Records and proceedings of Sessions Case No.211 of 2008/ Sessions Trial No. 15 of 2011 is called for from the trial court so as to reach to this Court, on or before the next date of hearing, to appreciate the argument for suspension of sentence.

(3.) Registry of this Court is directed to get the paper book prepared with neatly typed copies of depositions of the witnesses and other documents, as required under Rules 190 and 191 of the High Court of Jharkhand Rules, 2001.