D.N.PATEL,J. - (1.) SUPPLEMENTARY affidavit has been filed on behalf of appellant no. 2 tendering his unconditional apology of filing of a forged document i.e. School Leaving Certificate of appellant no. 2. The said document was forged and fabricated and it was contended that appellant no. 2 is minor and I.A. No. 1226 of 2013 which is filed on behalf of appellant no. 2 is now to be withdrawn. This affidavit is taken on record.
(2.) ACCORDINGLY , I.A. No. 1226 of 2013 is disposed of as withdrawn. This appeal has been admitted vide order dated 9th July, 2012. Records and proceedings of Sessions Trial No. 355 of 2008/99 of 2009 was called for from the trial court so as to reach to this Court for appreciating the argument for suspension of sentence.
(3.) RECORDS and proceedings of Sessions Trial has been received by this Court and we have perused the same and heard the learned counsel for both the sides.;