D.N.PATEL, J. - (1.) THIS Criminal Appeal has already been admitted vide order dated 25th of February, 2014.
(2.) RECORD and proceedings of Sessions Trial No. 89 of 2011 was called for appreciating the arguments for suspension of sentence, awarded by the trial court to the appellantaccused. This Court has received the record and proceedings of S.T. No. 89 of 2011 and we have perused the same and heard the counsel for both the sides.
(3.) LOOKING to the evidences on record there is prima facie case against this appellantaccused. As the Criminal Appeal is pending we are not analysing much the evidences on record but suffice it to say that the case of the prosecution is based upon the eyewitness who is P.W.1, the informant, husband of the deceased and the father of this appellant accused.;