MADAN LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The appellants were convicted and sentenced for three and half years and a fine of Rs. 2000/- under Sections 365/511 IPC for an attempt to abduct Manglo Devi. Learned Counsel for the appellants contended that some of the appellants are in custody for the last about 8 months and the remaining appellants are in Custody for about 5 months and that the appeal is not likely to be heard in the near future.

(2.) Keeping in view the facts and circumstances of the case, sentence of the appellants except fine is suspended. They are admitted to bail to the satisfaction of CJM, Hisar.