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Judgment
Vishnu Pratap Singh Chauhan, J
 Learned counsel for the applicants submits that the applicants have
been convicted for offence punishable under Section 9 of Govansh Vadh Pratishedh Adhiniyam, 2004 and each sentenced to undergo Rigorous
imprisonment for 1 year and fine of Rs.5,000/-, with default stipulation, vide judgment dated 28.10.2015 passed by the learned Judicial Magistrate First
Class, Singrauli, in Criminal case No.1055/2013. In criminal appeal No.100325/2015 vide judgment dated 15.1.2021, the learned Second Additional
Sessions Judge, Singrauli, dismissed the appeal by affirming the conviction and sentence of the applicants. Being aggrieved by the aforesaid judgments
and appreciation of evidence, the applicants have preferred the present criminal revision under Section 397/401 of the Cr.P.C.
Perused the judgments of both the Courts below. Copies of deposition of witnesses and evidence are not filed along with this revision. Sufficient
material is not available on record for considering the question of admission of this revision.
In such circumstances, office is directed to call for the records of both the Courts below positively.
Learned counsel for the applicants further submits that he has filed I.A. No.1387/2021 for suspension of sentence and grant of bail to the applicants.
Since this revision is not admitted yet, as per Section 393 of the Cr.P.C., conviction and sentence affirmed by the appellate Court attained finality. In
such circumstances, till this revision is admitted, application for suspension of sentence cannot be considered.
List this case after two weeks along with records of both the Courts below.