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Judgment
5 paragraphs · 103 wordsW. Diengdoh, J
Mr. J. Shylla, learned counsel for the appellant has submitted that the paper book is ready and has been produced in Court.
Mr. S. Sengupta, learned Addl. PP prays that he may be allowed some time to peruse the same. Prayer is allowed.
However, the learned counsel for the appellant submits that there is an application filed for suspension of sentence, for which hearing on this is pressed for by the appellant. Accordingly, as far as suspension of sentence is concerned, matter to be heard on the next date.
As agreed to by the parties, list this matter on 08.12.2025.