NANDI RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order will dispose of Criminal Misc. No. 60944 of 2009 filed by applicant-Satpal alias Guddu (appellant No. 3) and Criminal Misc. No. 2292 of 2010 filed by applicant-Satish (appellant No. 2) seeking suspension of sentence during the pendency of the appeal.

(2.) As per custody certificate dated 7.5.2009 of Satpal alias Guddu (appellant No. 3), he has undergone imprisonment of 7 months and 26 days till 6.5.2009. Till date he has undergone about 1 1/2 years of imprisonment.

(3.) The custody certificate of Satish (appellant No. 2) dated 11.3.2010 has been filed in Court today. In terms of the same he has undergone imprisonment of one year, 5 months and 26 days till 11.3.2010. There is another case registered against him for the offence under Section 61 of the Excise Act at Police Station Kunjpura, Karnal in which he is on bail.