SUKHMANDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition under Section 389 Code of Criminal Procedure has been filed, with a prayer to suspend the sentence and recovery of fine imposed by the learned Sessions Judge, Faridkot.

(2.) Sukhmander Singh and his mother Balbir Kaur were tried for the offence under Section 304-B read with Section 34, I.P.C. in case F.I.R. No. 79 D/- 2-10-1994. They were convicted for the said offence and sentenced to undergo rigorous imprisonment for 10 years each and to pay fine of Rs. 500/- each, and in default of payment of fine to undergo further rigorous imprisonment for two months each. The period of detention of the accused during investigation, enquiry and trial was set off towards the substantive sentence of imprisonment.

(3.) At the motion stage sentence awarded and fine imposed on Balbir Kaur was suspended vide order dated 9-11-1997 and she was ordered to be released on furnishing bail bonds to the satisfaction of Chief Judicial Magistrate. Faridkot. At the time of admission of appeal, prayer for suspension of sentence, recovery of fine and for releasing on bail was declined.