PAPPU Vs. STATE OF HARYANA

JUDGEMENT

(1.) The prayer in this application is for suspension of sentence awarded to the applicant-appellants. While applicant-appellant No.1 (Pappu son of Badri Parshad Parjapat) has been convicted under Sections 363, 366 and 376 IPC and sentenced to undergo 7 years' rigorous imprisonment, his co-accused, namely, appellant No.2 (Parmod son of Mohar Singh) has been convicted under Sections 363 and 366 IPC only and sentenced to undergo rigorous imprisonment for 5 years. On a bare perusal of the judgment under appeal, it appears that the daughter of the complainant was minor. However, there is no dispute that out of the total sentence awarded to them, the applicant-appellants have already undergone actual sentence of one year and 7 months.

(2.) After hearing learned counsel for the parties and having regard to the nature of allegations attributed to applicant-appellant No.2; the total period of sentence awarded to him and the period of sentence already undergone by him, the sentence awarded to the applicant-appellant No.2 (Parmod son of Mohar Singh) is ordered to be suspended and he is directed to be released on bail to the satisfaction of the Chief Judicial Magistrate, Sonepat.

(3.) However, the prayer for suspension of sentence qua applicantappellant No.1 (Pappu son of Badri Parshad Parjapat) is not pressed at this stage.