Virender Singh,CJ. - (1.) In all, there are eight accused booked in this case, namely, Mantu Sharma, Sharban Sharma, Rabindra Sharma and Shambhu Sharma, Umakant Sharma, Navrangi Sharma, Changuri Sharma and the present appellant. Out of these eight accused, Shambhu Sharma, Umakant Sharma, Navrangi Sharma and Changuri Sharma could not be nabbed and Mantu Sharma, Sharban Sharma, Rabindra Sharma and the present appellant were put to trial. As stated by Mr.K.P.Deo, learned counsel for the appellant, they are now facing a separate trial and the appellant along with Mantu Sharma, Sharban Sharma and Rabindra Sharma stand convicted for the offence punishable under section 302/149 I.P.C and 307/149 I.P.C, vide the impugned judgment dated 11thth November, 2011.
(2.) Learned counsel states that the three co-convict of the appellant have filed their separate appeal bearing Cr.Appeal (DB) No.649/2011. The present appellant filed the instant appeal in 2014 with a dealy of 815 days which stands condoned, vide order dated 18.12.2014.
(3.) The appellant is now praying for suspension of substantive sentence during the pendency of the instant appeal. He is stated to be in custody since the year 2008, thereby undergone more than six years of his substantive sentence.;