GOHIL VANRAJSINH MADARSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of two separate applications filed under Section 389 of the Code of Criminal Procedure, 1973, the applicants in each appeal who are original accused Nos.3 and 4, have prayed to suspend the sentence imposed by the learned Sessions Judge, Bhavnagar arising out of the judgement and order dated 30.11.2019 in Sessions Case No.124 of 2015 and Sessions Case No.153 of 2015, by which the applicants along with other accused came to be convicted for the offence punishable under Sections 302 , 143 , 147 , 148 and 149 of IPC.

(2.) The appeal came to be admitted by coordinate Bench by oral order dated 07.01.2020.

(3.) We have heard learned advocate for the applicants as well as learned APP for the respondent-State.