Kurian, J. - (1.) Leave granted.
(2.) The defacto complainant is before us, aggrieved by an order dated 12.07.2016 passed by the High Court of Judicature at Patna in I.A. No. 1630 of 2015 in Criminal Appeal (DB) No. 672 of 2013, suspending the sentence awarded to Respondent No. 2, in a case where he had been convicted by the trial court under Section 302 IPC.
(3.) Mr. M. Shoeb Alam, learned counsel appearing for the State, has invited our attention to the mandatory requirement of Section 389 Cr.P.C., 1973 He has also invited our attention to the Judgment of this Court in Atul Tripathi v. State of Uttar Pradesh & Ors., reported in 2014(3) R.C.R. (Criminal) 844 : 2014(4) Recent Apex Judgments (R.A.J.) 486 : (2014) 9 SCC 177, where the legal position has been summed up at paragraph 15, which reads as follows:- "15. To sum up the legal position : 15.1. The appellate court, if inclined to consider the release of a convict sentenced to punishment for death or imprisonment for life or for a period of ten years or more, shall first give an opportunity to the Public Prosecutor to show cause in writing against such release. 15.2. On such opportunity being given, the State is required to file its objections, if any, in writing. 15.3 In case the Public Prosecutor does not file the objections in writing, the appellate court shall, in its order, specify that no objection had been filed despite the opportunity granted by the court. 15.4. The court shall judiciously consider all the relevant factors whether specified in the objections or not, like gravity of offence, nature of the crime, age, criminal antecedents of the convict, impact on public confidence in court, etc. before passing an order for release.";