PARVEEN @ TASLEEMA AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this application is for suspension of sentence of the applicant-appellant No. 3, Ashok Kumar @ Kala, son of Krishan Lal, resident of House No. 625/B-1, Ratpur Colony, Pinjore, Panchkula, who had been held guilty for the offence punishable under Section 304 Part-1, IPC, and sentenced to undergo rigorous imprisonment for seven years besides payment of fine of Rs. 20,000/- and in default to undergo further rigorous imprisonment for one year.

(2.) Learned counsel for the applicant-appellant No. 3 submits that the co-appellants of the applicant, namely, Parveen @ Tasleema and Saleem, have already been granted the benefit of suspended sentence vide order dated 3.2.2012. He further submits that by now the applicant-appellant No. 3 has suffered incarceration for one year and more than one month. He further submits that it will take sufficient time for final disposal of the appeal, therefore, further incarceration of the applicant is not worth.

(3.) Learned counsel for the State has produced the affidavit of Shri Rattan Singh, Superintendent, Central Jail, Ambala, showing the custody period undergone by the applicantappellant No. 3, which is taken on record.