SADHA SINGH AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this application is for suspension of sentence of the applicant-appellant No. 1, Sadha Singh, son of Surinder Singh, who had been held guilty for the offence punishable under Section 306, IPC, and sentenced to undergo rigorous imprisonment for seven years besides payment of fine of Rs. 7,000/- and in default to undergo further rigorous imprisonment for one year. He had also been held guilty for the offence punishable under Section 498-A, IPC, and sentenced to undergo rigorous imprisonment for one year besides payment of fine of Rs. 2,000/- and in default to undergo further rigorous imprisonment for three months. Both the sentences were ordered to run concurrently.

(2.) Learned counsel contends that the co-appellants have already been extended the benefit of suspended sentence. He further submitted that out of the maximum awarded sentence of 7 years, the applicant-appellant No. 1, Sadha Singh, has already suffered incarceration for more than two years. He further submitted that there are fairly arguable points in the appeal.

(3.) Learned counsel for the State has produced the affidavit of Shri Sanjeev Kumar, Deputy Superintendent, District Prison, Karnal, showing the custody period undergone by the applicant-appellant, which is taken on record.