RAJINDER SINGH RANA Vs. CBI

JUDGEMENT

(1.) The appellants seek suspension of sentence till the disposal of appeals. Status report is on record.

(2.) I have heard the learned counsel for the parties and have examined the file.

(3.) The appellants - Rajinder Singh Rana (A-1) and Milan Kumar Dey (A-2) were convicted under Sec. 120B Penal Code read with Sections 7, 13(1)(d) read with Sec. 13(2) of PC Act, 1988 and also under Sec. 7 and 13(1)(d) read with 13(2) of PC Act, 1988.