MAHENDER KAUR Vs. STATE OF DELHI

JUDGEMENT

(1.) THIS application has been made under Section 389 Cr.P.C for suspension of sentence by appellant no. 2, who has been convicted under Section 304 B / 498 A read with Section 34 IPC and sentenced to undergo ten years RI and fine. Latest nominal roll of the appellant no. 2 shows that he has already undergone about four years and eleven months of sentence.

(2.) IN view of all facts and circumstances, I consider it is appropriate that the application should be allowed and sentence should be suspended. The sentence of the appellant no. 2, Sukhpal Singh is suspended till the disposal of the appeal. The appellant no. 2, Sukhpal Singh be released on bail on furnishing a personal bond and a surety bond to the tune of Rs.25,000/- each to the satisfaction of the trial court concerned.