GURPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The application has been filed seeking suspension of sentence of the appellant-applicant during the pendency of the appeal.

(2.) The appellant-applicant has been convicted by the learned Sessions Judge, Fatehgarh Sahib vide order dated 15.12.2009 for the offences under Sections 420, 467, 468 and 471 Indian Penal Code. He has been sentenced to various terms for each of the offences, the maximum being five years for the offence under Section 467 IPC. All the sentences have been ordered to run concurrently. The fine that was imposed has been paid.

(3.) In terms of the custody certificate, the applicant-appellant has undergone 4 months and 3 days upto 16.1.2010. Till date he has undergone 11 months and 15 days of sentence. He is also involved in two other cases i.e. FIR No. 15 dated 17.2.2000 registered at Police Station Bassi Pathana for the offences under Sections 420, 408, 471 and 120B IPC in which he is on bail. Another complaint case under Section 138 of the Negotiable Instruments Act is pending in which he is also on bail. Besides, FIR No. 8 dated 9.1.2004 has been registered against him at Police Station Sirhind in which he is also on bail.