RAJENDRA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Learned State counsel has filed an affidavit of Shri Ramesh Kumar, Deputy Superintendent, District Jail, Gurgaon mentioning the period of imprisonment undergone by the applicant/appellant- Rajendra son of Sohan Lal. The same is taken on record.

(2.) Heard learned counsel for the parties.

(3.) The criminal miscellaneous application has been filed seeking suspension of sentence of imprisonment of the applicant/appellant- Rajendra during the pendency of the appeal.