Y.R.MEENA,J. - (1.) Heard learned counsel for the parties. Mr. Dhand, learned counsel for the accused-applicants submits that cause of death is head injury, which has been attributed to Bihari Lal. No injury on the person of the deceased has been assigned to these accused-applicants. He further submits that these accused-applicants were on bail during trial.
(2.) These facts are not controverted by learned Public Prosecutor.
(3.) Considering these facts, we are inclined to suspend the execution of sentence of the accused-applicants 1. Jasia Ram S/o Lachha Ram and 2. Sagarmal S/o Jaisa Ram till disposal of the appeal.;