MANNA AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this application is for suspension of sentence of the applicant-appellants No. 2 and 5, namely, Manna, son of Bashir; and Jamshed, son of Ashru, who were held guilty for the offences punishable under Sections 148, 307, 323 and 324 read with Section 149, IPC, and sentenced to undergo the following sentences: <FRM>JUDGEMENT_684_LAWS(P&H)10_2012_1.html</FRM>

(2.) Learned counsel contends that the applicant-appellant Nos. 2 and 5 have been attributed simple injuries only. He further submits that the mischief of Section 307, IPC, is not attracted in this case. He further submits that the applicantappellants No. 2 and 5 have undergone more than one year of the substantive sentence.

(3.) Learned counsel for the State has produced the affidavits, dated 26.10.2012, of Raj Kumar Hooda, Deputy Superintendent, District Jail, Gurgaon, showing the custody period undergone by the applicant-appellants No. 2 and 5, which are taken on record.