SURENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in the present application is for suspension of sentence of applicant -appellant Manohari alias Manohar Lal, during the pendency of appeal.

(2.) Notice of the application to respondent(s) -State. On the asking of the Court, Mr. Vikramjit Singh, Addl. A.G., Haryana, has accepted notice on behalf of respondent(s) -State.

(3.) Learned Addl. Sessions Judge, Palwal, vide judgment of conviction and order of sentence dated 11.02.2016, held the applicant - appellant guilty for the commission of offence punishable under Sections 323, 324, 307, 506 read with Section 34 IPC and sentenced him to undergo rigorous imprisonment for a maximum period of 05 years and to pay fine under Section 307 read with Section 34 IPC.