GOHIL JAYDEVSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Shaktisinh Gohil, the learned counsel appearing for the applicant and Mr. Chintan Dave, the learned APP appearing for and on behalf of the respondent State at length through video conferencing and perused the papers supplied by the applicants herein.

(2.) This application, under Section 389 of the Code of Criminal Procedure, 1973, is at the instance of two convicts namely main accused Gohil Jaydevsinh @ Fatubha and co-accused Gohil Hardevsinh Fatubha, seeking suspension of the substantive order of sentence of life imprisonment passed by the learned Principal Sessions Judge, Bhavnagar dated 30.11.2019 in the Sessions Case No. 124 of 2015 with Sessions Case No. 153 of 2015.

(3.) At the outset, this application is not pressed by the learned counsel Mr. Shaktisinh Gohil of the applicants, for convict so far as the applicant no. 1 - Gohil Jaydevsinh @ Fatubha (main accused) is concerned. This application stands disposed of as not pressed, so far as the applicant no. 1 - Jaydevsinh @ Fatubha Gohil is concerned.