(Supreme Court Of India)
Criminal Misc. Petition No. 6985 Of 2011 In Crl.As. No. 1102-103 Of 2011 With Criminal Misc. Petition No. 9760-61 In Crl.As. No. 1093-94 Of 2011 And Criminal Misc. Petition No. 9796-97 In Crl.As. No. 1100-101 Of 2011 | 18-07-2011
1. After hearing the learned counsel for the parties, we suspend the sentence imposed on the appellants and direct that they shall be released on bail to the satisfaction of the trial court.
2. The criminal miscellaneous petitions are disposed of.
Criminal Procedure Code, 1973 — Ss. 386, 389 and 432 — Sentence suspended — Appellants released on bail to satisfaction of trial court
