K.C. Puri, J. - (1.) Crl.M.No. 65133 of 2010.
(2.) LEARNED Counsel for the Appellant do not press the application for suspension of sentence. However, he prays that the main appeal be heard. The application stands dismissed as not pressed.
(3.) THE main appeal is taken up for hearing today. Crl.A. No. 1815 SB of 2010;