SATPAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Affidavit of Sh. Rajender Singh Siwach, Superintendent, District Jail, Rohtak mentioning the period of imprisonment undergone by the applicant/appellant-Satpal filed in Court today is taken on record. Heard counsel for the patties.

(2.) The Crl. Misc. application has been filed seeking suspension of sentence of the applicant/appellant Satpal during the pendency of the appeal.

(3.) The applicant/appellant has been sentenced to undergo rigorous imprisonment for four years; besides, to pay a fine of Rs. 5000/- and in default of payment of fine, to undergo further rigorous imprisonment of one year for committing an offence punishable under Section 306 Indian Penal Code.