BIJENDER @ VIJENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this application is for suspension of sentence of the applicant-appellant, Bijender @ Vijender, son of Ran Singh, resident of Village Kikral, Police Station, Siwani, District Bhiwani, who was held guilty for the offences punishable under Sections 363, 366-A, 376(2)(g) and 120-B, IPC, and sentenced to undergo rigorous imprisonment as under: <FRM>JUDGEMENT_166_LAWS(P&H)10_20121.html</FRM>

(2.) Learned senior counsel submits that out of the maximum awarded sentence of 10 years, the applicant-appellant has suffered incarceration for four years and more than three months. He further submits that the applicant-appellant is neither required nor involved in any other case. He further submits that there are fairly arguable points in the appeal and the same is not likely to be heard and decided in the near future.

(3.) Learned counsel for the State has produced the affidavit of J. S. Sethi, Superintendent, District Jail, Bhiwani, showing the custody period suffered by the applicant-appellant, which is taken on record.