ABHAY CHATURVEDI ,J. - (1.) Learned Public Prosecutor has chosen not to file reply to the application for suspension of sentences and proposes to argue the matter orally.
(2.) The original record of the trial court has not been received till date. However, the learned counsel for the applicants has placed on record certified copies of all the relevant documents.
(3.) Heard learned defence counsel Shri Rajiv Bishnoi and the learned Public Prosecutor. Perused the impugned judgment and other material available on record.;