D.N.PATEL, J. - (1.) THIS appeal has been admitted vide order dated 9th May, 2013.
(2.) RECORDS and proceedings of Sessions Trial No. 116 of 2010 was called for from the Trial Court so as to appreciate the argument for suspension of sentence. This Court has received the records and proceedings of Sessions Trial No. 116 of 2010 and we have perused the same.
(3.) WE have heard the counsel for both the sides, at length.;