ASHOK SINGH BHADAURIA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The present applications have been filed under Sec. 389 read with Sec. 482 of the Code of Criminal Procedure seeking suspension of conviction of the appellantsvide judgment dtd. 4/3/2020 and suspension of sentence vide order dtd. 13/3/2020 passed by the Ld. District and Sessions Judge (West), Tis-Hazari Courts, Delhi, during the pendency of the present appeals.

(2.) The appellant Ashok Singh Bhadauria (herein referred to as Appellant no. 1) has been convicted for the commission of offences under Ss. 120B read with Ss. 166/167/193/201/203/211/218/323/341 and 304 of Indian Penal Code, 1860 and Sec. 3 of the Arms Act, 1959.

(3.) The appellant Kamta Prasad Singh (herein referred to as Appellant no.2) has been convicted under 120B read with 166, 167, 193, 201, 203, 211, 218, 323, 341 and Sec. 304 of the IPC; Sec. 3 of the Arms Act; Sec. 341, 323 read with Sec. 304 of the IPC read with Sec. 1208 of the IPC; and under Sec. 193, 201, 203 and 211 of IPC read-with 1208 of the IPC.