D.N. Patel, J. (Oral) - (1.) Leave to amend is granted.
(2.) Present application [l.A. (Cr.) No. 1821 of 2009] has been preferred by three appellants-accused namely, Sheikh Md. Abbas Ali Siddique @ Md. Abbas Ali, Sahajjad Alam and Md. Murtuza Alam in Cr.A. (D.B.) No. 1242 of 2007 under Section 389(1) of the Code of Criminal Procedure for suspension of sentence of appellants-accused, awarded by the trial court.
(3.) We have perused the record and proceeding of the trial court.;