HUKUM CHAND Vs. STATE

JUDGEMENT

(1.) Admit. Cri. M. No. 910/2001 This is an application u/s. 397 Cr.P.C. for suspension of sentence pending final disposal of the revision petition.

(2.) Heard. In the facts and circumstances of this case, application is allowed. Substantive sentence of the petitioner, shall remain suspended during the pendency of the revision petition, subject to his furnishing personal bond in the sum of Rs. 10,000/- with the one surety to like amount to the satisfaction of the trial court.

(3.) Application stands disposed of. Dasti.