KANTA ALIAS NEETU Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is an application for suspension of sentence of the applicant-appellant Kanta alias Neetu.

(2.) Learned counsel for the applicant-appellant has argued that the applicant-appellant has undergone more than 07 months of actual sentence out of simple imprisonment of 05 years under Section 326-B IPC. Learned counsel for the applicant-appellant has further argued that on the last date of hearing, the matter was adjourned for today to enable the learned counsel for the complainant to make good the assertion that the applicant-appellant was involved in any other case. He has fairly stated that the applicantappellant is not involved in any other case.

(3.) Learned Deputy Advocate General, Haryana has accepted these factual assertions.