CHAND SAUDAGAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The accused appellants have filed this application being CRAN 1016 of 2020 for suspension of sentence. This is the first application for suspension of sentence preferred by the appellants accused in connection with the appeal. The petitioners/appellants are in custody for over 9 years. The appellant No. 1 is 66 years old and the appellant No.2 is 70 years old respectively.

(2.) The petitioners submit that in view of the fact that there is no possibility of the appeal being heard within a reasonable time, mercy can be shown to them by suspending the sentence after taking into consideration their conduct during custody.

(3.) Accordingly, we called for a report from the Superintendent of Berhampore Central Correctional Home regarding their conduct during custody. The report filed by the Superintendent of Berhampore Central Correctional Home shows that their conduct was quite satisfactory and nothing adverse is reported against the appellants. The views of the co-inmates also suggest that the petitioners are supportive and no complaint was found from the co-inmates against the life convicts at the Correctional Home.