LAWS(JHAR)-2024-9-26

JAIRAM BHUIYAN Vs. STATE OF JHARKHAND

Decided On September 30, 2024
Jairam Bhuiyan Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned counsel for the respondent State.

(2.) This appeal is already admitted and the lower court records are on the record.

(3.) I.A. No. 7176 of 2024 has been filed for suspension of sentence during pendency of this appeal.