SURENDRA PRASAD KUSHWAHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) An.I.A. dated 07.08.2017 has been filed.

(2.) Office is directed to make diary entry and tag it with the record and also put the I.A. number on it.

(3.) This interlocutory application has been filed on behalf of the appellants under sections 389 (1) of the Cr.P.C., 1973 for suspension of sentence, in connection with the judgment of conviction and order of sentence dated 13.07.2017, passed by learned Additional Sessions Judge- XII, Hazaribag, under section 147/353/149/332/149 of the IPC and appellant no.7 has further been convicted under section 14 of the Bihar Saw Mills (Regulation) Act, 1990 and section 42 of the Indian Forest Act in connection with Sessions Trail Case No. 348/2008 arising out of Sadar (Muffassil) P.S. Case No. 274/2005 and sentenced the appellants to undergo 2 years R.I for the offence under section 147 of the IPC and to pay a fine of Rs. 1000/- each and in default of payment of fine they are further directed to undergo S.I. for 1 month and further directed the appellants to undergo 2 years R.I. for the offence under section 353/149 of the IPC and to pay a fine of Rs. 2000/- each and in default of fine of Rs. 2000/- each and in default of payment of fine they are further directed to undergo S.I. for 2 months. The appellants were further directed to undergo 3 years R.I. for the offence under section 332/149 of the IPC and to pay a fine of Rs. 3000/- each and in default of payment of fine they are further directed to undergo S.I. for 3 months. The appellant no.7 has further been directed to undergo 1 year R.I. for the offence under section 14 of the Bihar Saw Mills (Regulation) Act 1990 and to pay a fine of Rs. 1000/- and in default of payment of fine he was further directed to undergo S.I. for 1 month and the appellant no.7 has been further directed to undergo 1 year R.I. for the offence under section 42 of the Indian Forest Act and to pay a fine of Rs. 3000/- and in default of payment of fine he was directed to undergo three months S.I. and all the sentences are directed to run concurrently.