SAYIM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The same is taken on record.

(2.) Heard learned counsel for the parties.

(3.) The Crl. Misc. application has been filed seeking suspension of sentence of imprisonment of the applicant/appellant Sayim during pendency of the appeal. FIR in the case has been registered on the statement made by Darshan Singh, complainant before the police on 28.1.2010. According to Darshan Singh, complainant his brother namely Kartar Singh (deceased in the case) aged about 36 years was residing in the house adjoining his house. The brother of the complainant namely Kartar Singh (deceased) was present in his house on 27.1.2010.