NIJAM MIAN Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) I.A. No. 4535 of 2017: Sole appellant has faced the trial in Sessions Trial No. 130 of 2015 in the Court of Mr. Ram Babu Gupta, learned Additional Sessions Judge, Simdega, who under judgment of conviction dated 9.5.2017 held the appellant guilty under Sections 414/120B of the I.P.C., section 11(1) D.E. Of Prevention of Cruelty of Animals Act and sections 12/13 of Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005 further under order of sentence dated 16.05.2017 awarded sentence to undergo R.I. for the period of three years and to pay fine of Rs. 2000/- and in default of payment of fine, he shall further undergo S.I. for one month.

(2.) It appears that the appeal was admitted for hearing on 30.06.2017 and LCR was called for.

(3.) After receipt of LCR, I.A. No. 4535 of 2017 filed under section 389 (1) of the Cr.P.C., 1973 for suspension of sentence, has been pressed.