SUNIL GUPTA Vs. STATE 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 2 years and a fine of rs.3000/- under section 307 IPC. The role assigned to him was that he accompanied the main accused who had stabbed the deceased and appellant had caught hold of him when main accused Mahesh Kumar gave repeated blows.

(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.