GURJIT SINGH ALIAS GOGA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The appellants-applicants by way of this application under Section 389 Cr.P.C. seek the suspension of sentence of imprisonment during the pendency of the appeal.

(3.) The learned Additional Sessions (A) Fast Track Court, Sangrur has vide judgment and order dated 18.5.2009 convicted the appellantsapplicants as also Mukesh Kumar, Mohd. Kafil and Kashmir Singh for the offences under Sections 399 and 402 IPC. Besides, Gurjit Singh (appellant No.1) has been convicted for the offence under Section 25 of the Arms Act as well. The applicants-appellants have been sentenced to undergo rigorous imprisonment for three years each and to pay a fine of Rs.500/- each for each of the offence under Sections 399 and 402 IPC. Gurjit Singh (appellant No.1) has also been sentenced to undergo rigorous imprisonment for one year and to pay a fine of Rs.200/- for the offence under Section 25 of the Arms Act. All the sentences have been ordered to run concurrently. The custody certificates of Gurjit Singh and Harmesh Singh, applicantsappellants filed in Court today are taken on record.