Pushpendra Singh Bhati, J. - (1.) Criminal Appeal No. 1269/2019:- Admit. Issue notice.
(2.) Learned Public Prosecutor accepts notice on behalf of the State. Hence, notice need not be issued. S.B. Suspension of Sentence Applications (Appeal) Nos. 979/2019 and 906/2019:-
(3.) Heard learned counsel for the parties on both the applications.;