- (1.) Heard the learned counsel for the parties.
(2.) Leave granted.
(3.) The learned Senior Counsel for the appellant brought to our notice the facts and circumstances of the case to contend that the High Court ought to have suspended the sentence and granted bail to the appellant during the pendency of the appeal before it. In particular, he brought to our notice the post-mortem report, wherein it is stated thus: "No external injury was found. After opening the thoraco-abdominal cavity, the findings were noted in the columns concerned. The lungs, liver and spleen were found in diseased condition. Cause of death is shock followed by chronic illness." The learned counsel also submitted that the appellant is in custody for about one year and two months. He further submitted that hearing of the appeal will take sufficiently long time.;