SANJU @ SANDEEP AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this application is for suspension of sentence of the applicant-appellants, namely, Sanju @ Sandeep, son of Sant Ram; and Rannu, son of Rattan Singh, 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 the applicant-appellants were found innocent during investigation by the police, but they were summoned under Section 319, Cr.P.C., to face trial along with the principal accused. He further contends that out of the maximum substantive sentence of five years, the applicantappellants have already suffered incarceration for more than 1 years, one month and 15 days. He further submits that the coaccused, Raju Bhati, son of Maharaj Singh, has already been granted the benefit of suspension of sentence. He also submits that no specific injury has been assigned to the applicantappellants. 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, dated 27.8.2012, of the Deputy Superintendent, District Jail, Faridabad, showing the period of incarceration suffered by the applicant-appellants, which are taken on record.