DILBAGH SINGH AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Instant application has been filed seeking suspension of sentence of imprisonment of applicants/appellants during the pendency of instant appeal.

(2.) Learned counsel for applicants/appellants contended that case of applicants/appellants for suspension of sentence and release on bail is covered by Clause (iii) of paragraph 29 of Division Bench judgment of this Court in the case of Daler Singh v. State of Punjab, 2007 1 RCR(Cri) 316. He also relied upon judgment rendered in the case of Shinda v. State of Punjab, 2013 3 RCR(Cri) 557.

(3.) Per Contra learned State counsel has opposed the application on the ground that the case of applicants/appellants does not fall under Clause (iii) of paragraph 29 of above-referred judgment. Rather it falls under Clause (ii) thereof. As such, applicants/appellants does not deserve the concession of bail.