PANKAJ BHANDARI,J. - (1.) Defect No. 1 pointed out by the Registry in Criminal Revision Petition No. 1777 of 2016, is overruled.
(2.) Heard on the application for exemption as well as application for suspension of sentence preferred by the petitioners.
(3.) It is contended by counsel for the petitioners that for preferring a revision petition, it is not necessary to surrender before the Court, as held by Rajasthan High Court in Vishnu Teli v. State of Rajasthan 2011 (1) Cr.L.R. (Raj.) 157.;