D.N.PATEL, J. - (1.) -Having heard counsel for the both the sides this criminal appeal is admitted.
(2.) RECORDS and proceedings of Sessions Case No. 172 of 2007 has already been called for by this Court in another Criminal Appeal No. 653 of 2012, which has been preferred by original accused No.1 whereas the present appeal has been preferred by rest of the accused in the aforesaid Sessions Case. The present appellants who are original accused Nos. 2 to 9. have peen convicted in Sessions Case No. 172 of 2007 mainly for the offences punishable under Section 302 of the Indian Penal Code to be read with Sections 149 and 148 of the Indian Penal Code for life imprisonment and fine of Rs. 5000/ - and in case of default of payment of fine simple imprisonment for 1 year.
(3.) WE have heard counsel for both the sides for suspension of sentence of the appellants under Section 389 of the Code of Criminal Procedure. The records and proceedings of S.C. No. 172 of 2007 has already been called in Cr. Appeal (DB) No.653 of 2012. The papers of Cr. A. (DB) 653 of 2012 is also, today, on record along with this Criminal Appeal.;