- (1.) Heard learned counsel for the appellant-applicants and perused the judgment and order impugned. Admit. Issue notice. Mr. JPS Chaudhary, Public Prosecutor appearing for the State, accepts the notice. Call for the record.
(2.) Heard on the application for suspension of sentence. Appellant-applicant Gaffar Khan has been sentenced for two years' rigorous imprisonment and the other appellantapplicants have been sentenced to one and two months' simple imprisonment, respectively for the offences under Sections 447 and 427 IPC.
(3.) Having regard to the facts and circumstances of the case, I think is just and proper to suspend the substantive sentence of imprisonment awarded to the appellant-applicants.;