Sandeep Mehta,j. - (1.) The accused appellants are present in the Court. Their appearance be marked in the file.
(2.) While suspending the sentences awarded to the appellants by order dated 11.02.2016, they were required to mark appearance in the trial court in the month of January of each year. The trial court forwarded a letter intimating that the appellants never appeared before it in the month of January in terms of the order of suspension of sentences dated 11.02.2016.
(3.) In this background, this Court, vide order 01.08.2019, directed issuance of a warrant of arrest against the accused appellants.;