HARDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) LEARNED counsel for the appellants submits that the maximum substantive sentence awarded to the appellant is five years and the appellants have already undergone sentence for a period of 15 months. He further submits that the appeal is not likely to be heard in the near future, and as such the substantive sentence awarded to the appellants be suspended.

(2.) AFTER hearing the learned counsel for the parties and keeping in view the aforesaid facts, I am of the view that it is fit a case for suspension of sentence of the appellants. Accordingly, I direct that the substantive sentence awarded to the appellants shall remains suspended during the pendency of the appeal and all the appellants shall be released on bail on each one of them furnishing bail bond in the sum of Rs. 25,000/- with one surety in the like amount to the satisfaction of C.J.M., Sangrur.