LALA RAM Vs. STATE

JUDGEMENT

(1.) THIS is an application for suspension of sentence of the appellant during the pendency of the appeal. It is submitted by learned counsel for the appellant that the sentence of the appellant has already been suspended for an interim period vide order dated 02.05.2006. Learned counsel submits that the appellant has not in any manner misused the liberty bestowed upon him by this Court. He also submits that the appellant has already undergone more than 6- 1/2 years of incarceration and that his role is similar to that of the co- accused, who has already been enlarged on bail.

(2.) HAVING heard counsel for the parties and in view of the submissions made by learned counsel, we suspend the sentence of imprisonment of the appellant during the pendency of the appeal on his furnishing a personal bond in the sum of Rs. 10,00/- with two sureties in the like amount ot the satisfaction of the trial court. In terms of the aforesaid order, the application stands disposed of. Application allowed.