- (1.) This application has been preferred by the original accused Nos. 4 and 6 of Sessions Trial Case No. 06 of 2003 for suspension of sentence awarded to them by the Additional Sessions Judge, FTCI, Chaibasa.
(2.) Both these appellants have been convicted for the offence punishable under Section 302 read with Section 34 of the Indian Penal Code for life imprisonment.
(3.) We have perused the records and proceedings of Sessions Trial Case No. 06/2003 and heard learned counsel for both the sides, at length.;