VIKASH KUMAR MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant interlocutory application has been filed on behalf of the appellant no.2, namely, Bhuwan Mahto, for suspension of sentence dtd. 16/2/2024 passed by the learned Addl. Sessions Judge-IV-cum-Special Judge (Crime against women), Bokaro, in connection with Sessions Trial No.299 of 2023, arising out of Pindrajora P.S. Case No.77 of 2023, corresponding to G.R. No.813 of 2023, whereby and whereunder, the appellants have been convicted for the offence under Sec. 304B/34 of the IPC and sentenced to undergo R.I. for 20 years for the offence under Sec. 304B/34 of the IPC.

(2.) Earlier, the prayer for suspension of sentence of the appellants was dismissed, vide order dtd. 29/10/2024 passed in I.A. No.4821 of 2024, and this time the aforesaid instant interlocutory application has been preferred by the appellant no.2 on the ground of his health condition and old age.

(3.) Learned counsel appearing for the appellant has submitted that since on earlier occasion, he had already contested the case on merit and this Court after due consideration of all factual aspects, has rejected the prayer for suspension of sentence, vide order dtd. 29/10/2024 passed in I.A. No.4821 of 2024.