CHUNI LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Sunil Kumar and Hans Raj were convicted under Section 302 read with Section 34 of the Indian Penal Code and Chuni Lal was also convicted along with others u/S. 302, I.P.C. by the learned Sessions Judge, Ferozepur vide his order dated 19-9-1995. All of them were sentenced to undergo life imprisonment and to pay a fine of Rs. 400/- each in default of payment of which they were ordered to undergo 5 months R.I. They filed an appeal against the judgement vide which they were convicted and sentenced. The appeal was admitted on 17-10-1995. On 30-10-1995, the Division Bench of this Court suspended the sentence of Sunil Kumar alias Kalia and Hans Raj appellants and directed their release on bail to the satisfaction of the C.J.M., Ferozepur.

(2.) An application was filed by the complainant-applicant through his counsel for cancellation of bail granted to the appellants Sunil Kumar and Hans raj. Notice in that application was given by the Division Bench of this Court on 1-2-1996 to Sunil Kumar and Hans Raj to show cause as to why the bail granted to them earlier should not be cancelled.

(3.) After service of notice, the case has been put up for hearing before us today, Mr. K. S. Aluwalia, Advocate represents the applicant. Sunil Kumar and Hans Raj and Mr. Mehtab Singh, D.A.G. Punjab appears for the State of Punjab. The counsel for the appellants had sought time to file reply but he did not choose to file the reply and argued the matter without filing the reply.