VIRENDER SINGH,CJ. - (1.) Through the instant application, applicants-appellants- Shankar Mahto and Ganesh Mahto are praying for suspension of substantive sentence during the pendency of the main appeal. It needs to be referred here that their co-convicts have filed separate appeals.
(2.) Admittedly, their application for the same relief stands declined by this Court vide order dated 14.02.2012. Thereafter, this appellant again moved another application in I.A.(Cr.) No.1214 of 2012 which was withdrawn vide order dated 08.08.2012. Thus, it is the third application for suspension of substantive sentence.
(3.) Heard Mr. Purnendu Kumar Jha, learned counsel for the applicants-appellants and Mr. Sanjay Kumar Pandey representing the State.;