LODHIYA TUDU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant interlocutory application has been filed under Sec. 430(1) of the Bharatiya Nagarik Suraksha Sanhita, 2023 for suspension of sentence in connection with the judgment of conviction dtd. 23/11/2022 and sentence dtd. 29/11/2022 passed in Sessions Trial No.133 of 2020 arising out of Ghatshila P.S. Case No. 16 of 2020 by learned Additional Sessions Judge-I, Ghatshila, whereby and whereunder, the appellants have been convicted under Ss. 302 and 34 of IPC and have been sentenced to undergo imprisonment for life along with fine of Rs.10,000.00 and in default of payment of fine, have been further directed to undergo simple imprisonment for six months.

(2.) Learned counsel for the applicants, at the outset, has submitted that earlier one interlocutory application being I.A. No.11586 of 2024 was filed by the present applicants/appellants for suspension of sentence but vide order dtd. 29/10/2024 the said I.A. had been dismissed on merit.

(3.) Thereafter, the present interlocutory application has been filed on behalf of applicants renewing the prayer for suspension of sentence on the ground that the judgment of conviction is without considering the facts and circumstances of the case as the applicants are innocent and has falsely been implicated in this case.