(1.) Prayer in this application is for suspension of sentence of the applicant-appellant Nos. 1, 2 and 4, namely, Balbir, son of Mehar Chand; Krishan @ Kishan, son of Balbir Singh; and Jaggu @ Jagbir, son of Balbir, who were held guilty for the offences punishable under Sections 148, 307, 323, 325, 452 and 506 read with Section 149, IPC, and ordered to undergo the following sentences:-
(2.) Learned counsel contends that only exhortation has been attributed to the applicant-appellant No. 1, Balbir, while the other applicant-appellant Nos. 2 and 4, Krishan @ Kishan and Jaggu @ Jagbir, respectively, have been attributed the injuries by means of sticks. He further submits that the injury attracting the mischief of Section 307, IPC, has not been assigned to the applicantappellant Nos. 1, 2 and 4. He further submits that all the three applicants have suffered incarceration for more than 1 year and 2 months. He further submits that neither of the applicants is required or involved in any other case.
(3.) Learned counsel for the State has produced the affidavits of the Deputy Superintendent, District Jail, Faridabad, showing the period of incarceration suffered by the applicantappellant Nos. 1, 2 and 4, which are taken on record.