HARENDER GILL @ MONTU Vs. STATE OF HARYANA

JUDGEMENT

(1.) PRAYER in this application is for suspension of sentence of applicant/appellant-Harender Gill @ Montu, who was held guilty for having committed the offences punishable under Sections 186, 307, 332, and 353 read with Section 34, IPC and Section 25 of the Arms act and ordered to undergo the following sentences:

(2.) LEARNED counsel for the applicant submits that it is the second application for suspension of sentence. Now the applicant has suffered incarceration for three years and more than five months out of the maximum awarded sentence of imprisonment of four years, therefore, he deserves the concession of suspension of sentence, otherwise the purpose of filing of this appeal would be frustrated. He further submits that except one case under Section 42 of the Prisoners Act, and Sections 120-B and 188, IPC, no other case is pending against the applicant.