VISHAL CHAWLA Vs. STATE OF DELHI

JUDGEMENT

(1.) THIS application is for suspension of sentence pending appeal. It is submitted that the applicant has prima facie a strong case. He was in jail for about last four years. The sentence awarded to him was seven years. He had every chance of succeeding in the appeal. Considering the fact that the appellant had already undergone more than half of the sentence and he was convicted under Section 304-B and Section 302 was added later on just to see that the bail is not granted as challan was not filed within 60 days and considering the judgment passed by the Trial Court, I consider it is a fit case for suspension of sentence. The sentence of the applicant/appellant is suspended till the hearing of the appeal. He is directed to be released on bail on executing a personal bond in the sum of Rs.25,000/- with one surety of the like amount to the satisfaction of the Registrar General of this Court.