(1.) Rule. Learned APP waives service of notice of Rule on behalf of the respondent-State.
(2.) Leave to amend the typographical error, which appears in paragraph 2 of this application for bail and suspension of sentence, referring learned Additional Sessions Judge as trial Police is granted.
(3.) This application under Section 389 of the Code of Criminal Procedure, 1973 is preferred by the applicant-convict- original accused nos.4, 5 and 12 for suspending the sentence and grant of regular bail in view of Criminal Appeal (against Conviction) No.1450 of 2016 came to be admitted by this Court on 7.10.2016 in which judgment and order of conviction dated 20.9.2016 in Sessions Case Nos.22 and 27 of 2013 convicting the original accused under Section 302 of the Indian Penal Code and other offences and sentencing them to undergo life imprisonment was under challenge.