- (1.) This order shall dispose of CRM Nos. 22981 and 47938 of 2012., In CRM No. 22981 of 2012, prayer for suspension of sentence of the applicant-appellant Nos. 1 to 4 and 7, during the pendency of the appeal, has been made. In CRM No. 47938 of 2012, a similar prayer in respect of the applicant-appellant No. 6 has been made.
(2.) The applicant-appellant Nos. 1 to 4, 6 and 7 were held guilty for the offences punishable under Sections 148, 307 and 324 read with Section 149, IPC, and sentenced as under: JUDGEMENT_387_LAWS(P&H)9_20121.html
(3.) All the substantive sentences were ordered to run concurrently.;