BAIJU RANA AND OTHERS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In all, four persons faced trial for the charge of section 302,201/34 I.P.C, namely Baiju Rana, Manoj Rana, Ashok Rana @ Ashok Kumar Rana and Ramesh Rana. All four now stand convicted for the said charge, vide impugned judgment of learned 1stst Additional Sessions Judge, Chatra. All four accused have filed their separate appeals viz. Cr. Appeal (DB) No. 373/2015 by Baiju Rana, Cr. Appeal (DB) No.433/2015 by Manoj Rana, Cr. Appeal (DB) No.457/2015 by Ashok Rana @ Ashok Kumar Rana and Cr. Appeal (DB) No.484/2015 by Ramesh Rana. All four are praying for suspension of substantive sentence slapped upon them during the pendency of the main appeal in four different appeals on hand.

(2.) Heard learned counsel for the appellants, learned counsel for the State and learned counsel appearing for the complainant. Our attention has been drawn to some material evidence available on record for the purpose of considering the prayer for suspension of sentence qua all four accused.

(3.) At the very outset, Mr. Krishna Ray, learned counsel appearing for appellant, Ashok Rana @ Ashok Kumar Rana in Cr. Appeal (DB) No. 457/2015, states that he does not press for suspension of sentence qua him at this stage at least. Prayer acceded to.