D.N.PATEL, J. - (1.) BOTH these appeals are arising out of the judgment of conviction dated 30th of May 2012 and order of sentence dated 30th of May 2012 passed by District Judge -I -cum -Spl. Judge, Dhanbad in Sessions Trial No. 606 of 2009.
(2.) These appeals have already been admitted by this Court by orders dated 26th of July 2012 and 17th of July 2012 respectively. Records and proceedings of trial court was called for which has been received by this Court. We have perused the records and proceedings of the trial court and having heard counsel of both the sides and looking to the evidences on record, specially P.W.7 and P.W -8, who are informant and Investigating Officer respectively, there is prima -facie case in favour of these appellants. As the criminal appeal is pending, we are not much analyzing the evidences available on record, but suffice it to say and looking to the depositions of both the witnesses, we hereby suspend the sentence awarded to these appellants by District Judge -I -cum -Spl. Judge, Dhanbad dated 31st of May 2012 in Sessions Trial No. 606 of 2009 upon execution of bail bond of Rs. 50,000/ - (Rs. Fifty thousand) each with two sureties of the like amount each to the satisfaction of the Trial Court and also on the condition that appellants shall be available as and when there presence is required by this Court and they shall not change their residential address without permission of this Court.;