LOGEN SOREN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This appeal has been Admitted vide order dated 14th May, 2013 and the record and proceedings of Sessions Trial No. 215 of 2009 was called from the trial court so as to appreciate the arguments for suspension of sentence.

(2.) This Court has received the record and proceedings of the trial court and we have perused the same.

(3.) Having heard learned counsel for both the sides and looking to the evidences on record and also looking to the prosecution witnesses from P.W.1 to P.W.8, there is a prima facie case in favour of this appellant. As the criminal appeal is pending, we are not much analyzing the evidences on record, but, suffice it to say that the allegations levelled against this appellant is of gang rape in which other accused persons have been acquitted except this appellant. We have also perused the evidence given by P.W.6, who is a Doctor, namely Shashi Lal.