SURAJ MAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE Crl. Misc. application has been filed seeking suspension of sentence of imprisonment of applicant/appellant No.1-Suraj Mal, applicant/appellant No.3-Attar Singh and applicant/appellant No.7-Surender. Learned counsel for the State has filed three affidavits of Sh. Ramesh Kumar, Deputy Superintendent, District Jail, Gurgaon mentioning the period of imprisonment undergone by Suraj Mal, Attar Singh and Surender (applicants/appellant Nos.1, 3 & 7) respectively. THE same are taken on record.

(2.) HEARD counsel for the parties.

(3.) SINGH and Surender (applicants/appellants No.1, 3 and 7) have been sentenced to undergo imprisonment for five years each, besides, pay a fine of Rs.1000/- each and in default thereof, to undergo imprisonment for one month for the offence under Section 307 read with Section 149 IPC. Besides, they have also been sentenced to undergo imprisonment for two years each for the offence under Section 148 IPC. Applicant Attar SINGH (appellant No.3) has been further sentenced to undergo imprisonment for three years, besides, pay a fine of Rs.1000/- and in default thereof, to undergo imprisonment for one month for the offence under Section 27 of the Arms Act. Applicant Surender (appellant No.7) has also been further sentenced to undergo imprisonment for three years, besides, pay a fine of Rs.1000/- and in default thereof, to undergo imprisonment for one month for the offences under Sections 25 and 27 of the Arms Act. All the substantive sentences have been ordered to run concurrently.