RAVINDER SINGH Vs. STATE GOVT OF NCT DELHI

JUDGEMENT

(1.) This application for suspension of sentence has been made under section 389 Cr.P.C. in an appeal. The appellant/applicant has been sentenced to undergo RI for 7 years u/s 397 IPC, 2 years RI u/s 411/34 IPC and 2 years RI and Rs.500/- fine and in default thereof to further undergo SI for 6 months u/s 25 of the Arms Act. Out of the total sentence of 7 years, the appellant had been in jail for about 2 years and 10 months including remission period.

(2.) Considering the fact that the hearing of appeal may take some time, the sentence of the appellant is suspended and he is directed to be released on bail on his furnishing a personal bond in the sum of Rs.25,000/- with one surety of the like amount to the satisfaction of the trial Court.

(3.) The application stands disposed of. Dasti, if desired.