D.N.PATEL, J. - (1.) THIS appeal was admitted vide order dated 12th June, 2013.
(2.) RECORDS and proceedings of Sessions Case No. 138 of 2009 was called for from the Trial Court so as to appreciate the argument for suspension of sentence. Both these appellants have been convicted by District and Additional Sessions Judge -II, Dumka in Sessions Case No. 138 of 2009 for 10 years rigorous imprisonment for the offence punishable under Section 328 I.P.C. to be read with Section 34 I.P.C. and also for fine of Rs. 5000/ - for each of these appellants and in case of default of fine further imprisonment for 6 months have been awarded.
(3.) THIS Court has received the records and proceedings of Sessions Case No. 138 of 2009 and we have perused the same.;