RAM SARUP Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of prayer for suspension of sentence in two connected appeals i.e. criminal Appeals 775-SB of 2000 and 838-SB of 2000.

(2.) The appellants have been undergoing sentence since their conviction on July, 22,2000 for possession of 120 kgs of poppy husk from all three of them. Appeal is not likely to be heard soon. Bail to the satisfaction of CJM, Karnal.

(3.) The appellants shall be kept under surveillance and shall report for surveillance before SHO, P.S. Sadar Karnal on the first Monday of every month. In case of violation of direction, bail shall be liable to be cancelled forthwith.