NARESH KUMAR AND ANR. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this application is for suspension of sentence of applicant -Appellant No. 2 Raj Rani, during the pendency of the appeal.

(2.) COUNSEL for the applicant -Appellant contends that Raj Rani who is sister of Appellant No. 1 -Naresh, has been convicted under Section 306 IPC and sentenced to undergo RI for a period of six years. He contends that she was found innocent during investigation but thereafter, she was summoned under Section 319 Code of Criminal Procedure He contends that the applicant -Appellant No. 3 is married lady and staying in a different village and has nothing to do with the offence alleged to have been committed by her. During the trial, she was never arrested. She is in custody since her conviction on 15.12.2010. The appeal is not likely to be heard soon. On these averments, he prays for suspension of sentence of applicant -Appellant No. 2 Raj Rani.

(3.) I have heard counsel for the parties and have gone through the records of the case.