JAWAHAR & ANTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) I have heard the learned counsel for the parties on suspension of sentence.

(2.) The appellant has been convicted under Section 366 IPC and sentenced for R.I. for seven years out of which he has undergone more than two years and 7 months. It is an appeal of the year 2003 and will take some time.

(3.) In these circumstances, in view of the law laid down by the Hon'ble Supreme Court in Bhagwan Ram Shinde Gosai and others v. State of Gujrat, 1999 4 SCC 421 and Kiran Kumar v.. State of M.P., 2002 SCC(Cri) 1017, without commenting on the merits of the case, I deem it appropriate to suspend the sentence awarded to the applicant- appellant during the pendency of the appeal.