KAMRUDDIN KHAN Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) HEARD. The appellants have, in our opinion, made out a case for the suspension of sentence of life imprisonment imposed upon them. We accordingly direct that the sentence imposed on the appellants shall remain suspended, subject to the appellants furnishing personal bonds in an amount of Rs. 10,000/- each with two sureties in the like amount to the satisfaction of the Trial Court. The office shall expedite preparation of the paper books and post the appeal for final hearing at its turn. Dasti.