SHISHUPAL SINGH Vs. STATE OF M P

JUDGEMENT

(1.) APPELLANT No. 2 Dularesingh has moved an application LA. 5152/2000 for suspension of sentence. At the time of commission of offence, the age of appellant No. 2 Dularesingh was 65 years. Six years have elpased, thus, he is above 70 years of age.

(2.) CONSIDERING the prosecution story and the fact that appellant No. 2 Dularesingh is above the age of 70 years, the sentence of appellant No. 2 Dularesingh is suspended and he is directed to be released on bail on his furnishing a personal bond in the sum of Rs. 50,000/ with two solvent sureties each in the like amount, to the satisfaction of Chief Judicial Magistrate, Bhind for his appearance before the Registry of this Court on 7th August 2000 and on such further dates as may be fixed.