BINDER & ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE Crl. Misc. application has been filed seeking suspension of sentences of imprisonment of the applicants/appellants during the pendency of the appeal and for staying the recovery of fine qua Binder (applicant/appellant No. 1) Learned State counsel has filed affidavit of Sh. Sanjay Singh, Superintendent of Prison, Narnaul mentioning the period of imprisonment undergone by the applicant/appellant No. 2 Golu @ Bhupinder. The same is taken on record.

(2.) THE affidavit dated 21.8.2013 of Sh. Dinesh Yadav, Deputy Superintendent of Prison, Narnaul mentioning the period of imprisonment undergone by the applicant/appellant No. 1 Binder has already been filed.

(3.) HEARD counsel for the parties.