CHIRIA ORS S Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEARD Learned counsel for the appellant submits that appellant No. 1 who is the mother of the husband of the deceased is of 68 years of age and the appellant No.3 who is the father of the husband of the deceased is of 75 years of age. Since the appeal is not likely to be heard early and the said appellants have been in custody since 22nd September, 1995 and particularly in view of the age of the said appellants, I am of appellant opinion that it is a fit case for suspension of sentence awarded to app Nos. 1 and 3. Accordingly, I direct that the substantive sentence awarded to appellant No.1 Chiria and appellant No.3 Nanak Ram shall remain suspended during the pendency of the appeal and both the appellants shall be released on each one of them furnishing bail bond in the sum of Rs. 25,000/ - with one surety of the like amount to the satisfaction of C.J.M. Sirsa. The said appellants are, however, directed not to leave the jurisdiction of Sirsa District without the prior permission of the learned trial Court.

(2.) WITH this order, C.M. No. 21287 of 1995 stands disposed of.