AMAN CHANDRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Today, this case has been listed for consideration of I.A. No.4713 of 2024, preferred on behalf of the appellant, praying therein to suspend the sentence and release him on bail during pendency of this appeal. The appellant has been convicted and sentenced in connection with Sessions Trial No.843 of 2022, arising out of Airport P.S. Case No.30 of 2022 dtd. 28/5/2022, corresponding to G.R. Case No.2596 of 2022. He has been convicted for the offence under Sec. 304 part I of the Indian Penal Code. He was sentenced to undergo rigorous imprisonment for ten years with a fine of Rs.25,000.00.

(2.) Learned counsel for the appellant argued at length by referring to evidence of all the witnesses and exhibits, as the Trial Court Record is already available.

(3.) Learned A.P.P. has also argued at length referring to the evidences and the exhibits and other documents.