SUMMAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE appellants stand convicted under Section 307, Indian Penal Code, and sentenced to four years' rigorous imprisonment and a fine of Rs. 400/ -, in default to suffer further rigorous imprisonment for six months each.

(2.) THEY have already undergone a little over seven months jail sentence. The appeal is not likely to be listed for final hearing in the near future. This Court granted bail in Criminal Appeal No. 314/1981 by order dated 16th October, 1981 when the accused in that case had undergone only five months sentence out of the sentence of ten years rigorous imprisonment. In view of this, the appellants in the present case are granted bail to the satisfaction of Chief Judicial Magistrate, Amritsar. The recovery of fine is also stayed. Order accordingly.