D.N.PATEL, J. - (1.) THIS appeal has been admitted by order dated 15.05.2013 and the record and proceedings of Sessions Trial No. 18 of 2002 was called for from the trial court so as to appreciate the arguments for suspension of sentence.
(2.) THIS appellant is the original accused no. 2 in S. T. No. 18 of 2002. This appellant has been convicted by Additional Sessions Judge 4th, Hazaribagh in S. T. No. 18 of 2002 mainly for the offences punishable under Section 4 (b)(i) of the Explosive Substance Act for R.I. for ten years and he has also been punished under Section 25 (1B)(a) of the Arms Act for R.I. for three years as well as for the fine and is also punished under Section 17 of the C.L.A. Act for R.I. for three years and fine. All the sentences have been ordered to be run concurrently.
(3.) THIS Court has received the record and proceedings of Sessions Trial No. 18 of 2002 and we have perused the same and heard the counsel for both the sides at length.;