KHORA BOURI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The aforesaid criminal appeal has already been admitted, vide order dated 03.07.2009 and amicus curiae has also been appointed to assist the Court.

(2.) A letter has been written by the appellant-accused from jail, dated 03.08.200 wherein, prayer for suspension of sentence has been made.

(3.) We, hereby, direct the registry to give I.A. No. to this letter in Cr.A.(D.B.) No. 536 of 2009.