VIRENDER SINGH,.J. - (1.) IN all there are three accused namely Vivek Kumar @ Babloo, Chhatru Kumar Saw and Sanjay Kumar Varma @ Sanjay Kumar Ram who stand convicted for the charge of Section 302 read with Section 120B IPC for allegedly committing the murder of one Pankaj Kumar. In addition to it, accused Chhatru Kumar Saw is also held guilty for the offence punishable under Section 27 of Arms Act. Aggrieved of the conviction and sentence as slapped upon them vide impugned judgment dated 18th of December, 2014, all the three accused have filed their three separate appeals viz. Cr. Appeal (DB) No. 12 of 2015 filed by Vivek Kumar @ Babloo, Cr. Appeal (DB) No.55 of 2015 filed by Chhatru Kumar Saw and Cr. Appeal (DB) No.159 of 2015 filed by Sanjay Kumar Varma @ Sanjay Kumar Ram.
(2.) PRAYING for suspension of sentence, I.A.No.1327/15 has been filed in Cr. Appeal (DB) No.12 of 2015 and I.A. No. 2010/15 in Cr. Appeal (DB) No.159 of 2015. Mr. Jha, learned Senior Advocate states that he has prayed for bail in the memo of appeal itself, therefore, he has not preferred any separate application for suspension of substantive sentence.
(3.) LEARNED Additional Public Prosecutors appearing for the State submit that they do not want to file any response/reply to the interlocutory applications filed in two criminal appeals and are ready to argue in all the three cases. Trial Court record has already been received.;