DEEPAK Vs. STATE

JUDGEMENT

(1.) The nominal roll has been received. By this joint application, the applicants pray for suspension of the remaining substantive sentence imposed upon them by the order of sentence dated 15th January, 2008 upon their conviction for commission of offences under Sections 392 and 394 of the Indian Penal Code respectively.

(2.) The applicants were convicted under Section 392 of the Indian Penal Code and sentenced to undergo four years rigorous imprisonment with fine of Rs.5,000 and in default of payment of fine to undergo further rigorous imprisonment for six months and also under Section 394 of the Indian Penal Code and sentenced to undergo five years rigorous imprisonment and fine of Rs.5,000 and in default of payment of fine to undergo further rigorous imprisonment for six months. The sentences were directed to run concurrently.

(3.) As per the nominal roll received from jail, the applicants have already undergone imprisonment of one year eight months and sixteen days. They have remained in custody for a period of six months.