HARDEEP SINGH AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this application is for suspension of sentence of the applicant-appellants, namely, Hardeep Singh, son of Bhagwan Singh, resident of Don Kalan, District Patiala, and Kuldeep @ Ladi, son of Avtar Singh, resident of Dadrala, District Patiala, who were held guilty for the offence punishable under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity, 'NDPS Act'), and each of them were sentenced to undergo rigorous imprisonment for three years besides payment of fine of Rs. 15,000/- each and in default to undergo further rigorous imprisonment for three months each, in FIR No. 701, dated 29.8.2010, registered at Police Station, Sadar, Hisar.

(2.) Learned counsel contends that both the applicantappellants have suffered incarceration for more than two years out of the awarded sentence of imprisonment of three years. He further submits that the appeal is not likely to be heard in near future, therefore, their further incarceration would not be worth.

(3.) Learned counsel for the State has produced the affidavits of Surinder Singh Godara, Superintendent, Central Jail, Hisar, showing the custody period suffered by the applicantappellants, which are taken on record.