VIRENDER SINGH,.J. - (1.) Appellant Changlu Ansari @ Irfan Ansari @ Imran Ansari is praying for suspension of sentence during the pendency of the appeal.
(2.) Heard Mr. Yogesh Modi, learned counsel appearing for the appellant and Mr. Sanjay Kumar Srivastava, learned Additional Public Prosecutor, appearing for the State.
(3.) At the very outset, Mr. Modi states that in all five accused faced the trial, out of which one Shamser Khan @ Babu stands acquitted, whereas other four have been convicted. He states that all the four convicts have filed their separate appeals viz. Criminal Appeal (DB) No. 188 of 2015, Criminal Appeal (DB) No. 201 of 2015 and Criminal Appeal (DB) No. 237 of 2015 and the present one. He further states that all the co -convicts of the appellant have already been granted the concession of suspension of sentence by the co -ordinate Bench on different dates, whereas the appellant whose case on facts is absolutely at par with those, who have already been granted the said concession, is languishing in jail since long. On the strength of aforesaid submissions, Mr. Modi seeks the same relief.;