SURESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer is for suspension of sentence on behalf of the applicant-Appellant Suresh Kumar who has been convicted and sentenced to undergo rigorous imprisonment for a period of one year with fine of Rs. 5,000/-and in default to further undergo rigorous imprisonment for three months for an offence punishable under Section 7 of the Prevention of Corruption Act and further directed to undergo rigorous imprisonment for a period of two years with fine of Rs. 5,000/- and in default of payment of fine to further undergo rigorous imprisonment for a period of six months.

(2.) The appeal has already been admitted vide order dated 09.11.2010. Learned Counsel for the applicant-Appellant Suresh Kumar submits that the sentence of the applicant-Appellant Suresh Kumar has already been suspended by the trial court upto 22.11.2010 enable him to file appeal.

(3.) Keeping in view the fact that the appeal is not likely to be heard in near future, the sentence of the applicant-Appellant Suresh Kumar already suspended is extended during the pendency of the present appeal. It is ordered that applicant-Appellant Suresh Kumar be admitted to bail subject to the satisfaction of the CJM/Duty Magistrate, Bathinda.