PANKAJ BHANDARI,J. - (1.) Applicants have moved a misc. application under Section 389 R/W Section 482 Cr.P.C., 1973 being therein that the judgment of conviction dated 03.12.2016, passed by Additional Sessions Judge No.2, Beawar, District Ajmer in Sessions Case No.07/2016 (18/2013) be stayed.
(2.) It is contended by counsel for the applicants that the applicant No.1 is working as Male Nurse in Northern Railway Central Hospital and the applicant No.2 is working as Librarian is in Education Department, if the conviction order is not stayed, it will have adverse effect on the applicants.
(3.) It is contended that applicant No.1 has been removed from service and there is likelihood of applicant No.2 be removed from service because of the conviction order.;