BAKSHISH SINGH ALIAS SHEESHA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer is for suspension of sentence on behalf of petitioners Bakshish Singh @ Sheesha, Pawan Kumar, Malook Singh and Salwinder Singh @ Chhinda who have been convicted in case FIR No.204 dated 26.10.2006 under Sections 364, 386, 506, 148, 149 Indian Penal Code and under Section 25 and 27 of Arms Act and sentenced to undergo rigorous imprisonment as under:- Name of Convict Offence Sentence Pawan Kumar 365 IPC RI for 2-1/2 years with fine of Rs.2000/- and in default RI for Six months. Pawan Kumar 506 IPC RI for Six months. Malook Singh 365 IPC RI for 2-1/2 years with fine of Rs.2000/- and in default RI for Six months. Malook Singh 506 IPC RI for Six months Salwinder Singh 365 IPC RI for 2-1/2 years with @ Chhinda fine of Rs.2000/- and in default RI for Six months. Salwinder Singh 506 IPC RI for Six months. Bakshish Singh 365 IPC RI for 2-1/2 years with @ Sheesha fine of Rs.2000/- and in default RI for Six months.

(2.) Bakshish Singh 506 IPC Six Months. The appeal already stands admitted. Learned counsel for the petitioner submits that the sentence awarded to the petitioners has already been suspended upto 8.11.2010.

(3.) Keeping in view the fact that the appeal is not likely to be heard in near future, the sentence of the petitioners is suspended. It is ordered that petitioners Bakshish Singh @ Sheesha, Pawan Kumar, Malook Singh and Salwinder Singh @ Chhinda be admitted to bail subject to the satisfaction of the CJM/Duty Magistrate, Ferozepur.