DHARAM PAL AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) PRAYER in this application is for suspension of sentence.

(2.) COUNSEL for the applicant -appellant no.1 submits that the incident that has led to the sentence and conviction, of appellant No.1, under Section 307 of the Indian Penal Code, was the result of a free fight between the parties. Though, the other party has been acquitted, the appellants have filed an appeal against their acquittal. The appeal has been admitted and is pending adjudication. As the applicant -appellant no.1 has already undergone 1 year and 7 months of substantive imprisonment out of total of seven years, the sentence imposed upon the appellant No.1 -Dharam Pal, may be suspended.

(3.) WE have heard counsel for the parties, perused the judgment and are satisfied that the totality of the circumstances, of this case, and the fact that the appellant No.1 Dhharam Pal has already undergone 1 year and 7 months of actual imprisonment, the sentence imposed upon the appellant No.1 -Dharam Pal son of Hari Nand, resident of Village Garhpur Khalsa, District Karnal, shall remain suspended during pendency of appeal, subject to his furnishing bail bonds to the satisfaction of the Chief Judicial Magistrate/Duty Magistrate, Karnal.