D.N.PATEL, J. - (1.) PRESENT application [I.A.(Cr.) No. 2234 of 2009] has been preferred under Section 389(1) of the Code of Criminal Procedure for suspension of sentence awarded by the trial court to the appellant for the offence punishable under Section 302 to be read with Section 34 as well as for the offence punishable under Section 307 to be read with Section 34 of the Indian Penal Code for committing murder of two persons.
(2.) WE have heard learned counsel for both the sides and perused the record of the trial court. Having heard learned counsel for both the sides and looking to the depositions of the prosecution witnesses and other evidences on record, there is a prima facie case against the appellant -accused.
(3.) COUNSEL for the appellant -accused has argued out the case in much details.;