Sandeep Mehta,J. - (1.) Learned Public Prosecutor has chosen not to file reply to this application for suspension of sentences and proposes to argue the matter orally.
(2.) Heard learned counsel for the applicant and learned Public Prosecutor and perused the material available on record.
(3.) The appellant applicant herein stands convicted for offences under Sections 147, 148, 323/149, 324/149 and 302/149 IPC vide judgment dated 01.08.2019 passed by learned Sessions Judge, Doongarpur in Sessions Case No.07/2016 (CIS No.03/2016).;