DEVJIBHAI MANSINGBHAI CHARPOT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of rule on behalf of the respondent - State.

(2.) By way of the present application under Section 389 (1) of the Code of Criminal Procedure, 1973, the applicants - original accused have prayed to suspend the judgment and order of sentence dated 16.11.2019 passed by learned 5th Additional Sessions Judge, Dahod (hereinafter referred to as 'the learned Trial Court') in Sessions Case No.168 of 2017 by which the learned Sessions Judge has convicted the applicants for the offence punishable under Section 302, 504 and 506 (2) of the Indian Penal Code and ordered to suffer rigorous imprisonment of life and the applicants have prayed to release them on bail during the pendency of appeal.

(3.) The appeal came to be admitted by the coordinate Bench vide order dated 25.9.2020.