As per the case facts the High Court suspended the life imprisonment sentences of several convicts and released them on bail while their criminal appeals were pending The original complainant ... the brother of the deceased appealed this decision to the Supreme Court The question arose whether the High Court was justified in suspending the substantive sentence and granting bail to the convicts pending the final disposal of their criminal appeals Finally the Supreme Court found that the High Court committed a serious error in suspending the sentences and granting bail Both appeals were allowed and the impugned order of the High Court was set aside with the convicts ordered to surrender