ATTAR MIAN Vs. STATE

JUDGEMENT

(1.) . In this case the appellant was convicted under section 307 and 324 Indian Penal Code vide judgment -dated 31st August,1992 passed by the learned Additional Sessions Judge, Delhi and vide order of sentence dated 3rd September, 1992 he was sentenced to undergo R.I. for a period of 10 years and a fine of RS.1000.00 or in default to undergo R.I. for ten days for the offence punishable under section 307 lPC and to undergo R.I. for a period of six months and a fine of Rs.500.00 in default to undergo further RI for a period of five days for the offence punishable under section 324 Indian Penal Code.

(2.) . The aforesaid judgment was challanged by the petitioner"and his appeal being Criminal.A. 172/92 was admitted on 4th November, 1992.

(3.) . In the present application the appellant has prayed tor suspension of the execution of the sentence passed by the learned Additional Sessions Judge and for a further direction for release of the appellant on bail.