VIRENDRA KUMAR MATHUR,J. - (1.) Heard learned counsel for the applicants-appellants and learned Public Prosecutor as well as learned counsel for the complainant.
(2.) It is submitted that both the appellants-applicants were on bail during trial and co-accused Bhagga and Keva Ram have already been enlarged on bail vide order dated 06.11.2017 passed in D.B. Suspension of Sentence (Appeal) No.1079/2017 while suspending their sentence and the case of the present appellants-applicants is not distinguishable to the case of the aforesaid co-accused persons, who have been enlarged on bail, therefore, the applicants-appellants may be released on bail after suspending their sentence.
(3.) Per contra, learned Public Prosecutor as well as learned counsel for the complainant vehemently opposed the instant application for suspension of sentence and submits that it is not a fit case for suspending the sentence.;