GURPREET SINGH @ RINKU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this application is for suspension of sentence of the applicant-appellant, Gurpreet Singh @ Rinku, son of Baljit Singh, resident of Sullar, Near Navijiwani School, Police Station, Sadar, Patiala, who was held guilty for the offences punishable under Sections 399, 401, 402 and 489, IPC, and ordered to undergo the following sentences:- Under Section Sentence (R.I.) Fine (in ') In Default (R.I.) 399, IPC 5 years 500/- 1 month 401, IPC 5 years 500/- 1 month 402, IPC 5 years 500/- 1 month 489, IPC 1 year -- -- All the substantive sentences were ordered to run concurrently.

(2.) LEARNED counsel contends that out of the maximum substantive sentence of 5 years, the applicant-appellant has suffered incarceration for two years and approximately 4 months. He further submits that though the applicant-appellant was involved in other cases also, but in two cases he has already been acquitted and in the remaining case he is on bail. He further submits that there are fairly arguable points in the appeal and if the substantive sentence of the applicant-appellant is not suspended, in that eventuality the very purpose of filing the present appeal would be frustrated.

(3.) HEARD .