JODH RAJ Vs. STATE OF PUNJAB

JUDGEMENT

(1.) I have heard Ld. counsel for the applicant-appellants and Deputy Advocate General, Punjab on suspension of sentence of imprisonment during the pendency of the appeal.

(2.) THE applicant-applicants Jodh Raj and Raj Kumar have been sentenced to undergo RI for 10 years and to pay fine of Rs. 1 lac and in default of payment of fine to undergo further RI for 2 years under Section 15 of the NDPS Act.

(3.) IT will take a long time to decide the appeal. So the sentence of imprisonment of the applicant-appellants Jodh Raj and Raj Kumar is suspended during the pendency of the appeal, subject to their furnishing bail bounds/surety bonds to the satisfaction of the Chief Judicial Magistrate/Duty Magistrate, Kapurthala. Appeal allowed.