SHANKAR LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard counsel for the parties on the matter of suspension of sentence.

(2.) The appellants have been convicted by the learned Sessions Judge, Patiala for the offence under Section 306 IPC. They have been sentenced to undergo rigorous imprisonment for 5 years and to pay a fine of Rs.1,000/- each and in default of payment of fine, to undergo further rigorous imprisonment for a period of three months.

(3.) In terms of the Custody Certificate filed by the learned counsel for the State in Court today, Shankar Lal (appellant No.1) as on 17.11.2009 has undergone one year, seven months and four days of imprisonment. Kishan Chand (appellant No.2) has also undergone the same period as on 17.11.2009. Shillo Bai (appellant No.3) as on 17.11.2009 has undergone seven months and twenty-eight days of imprisonment. The appeal is not likely to mature for hearing in the near future. It is to be ascertained whether there is indeed abetment on the part of the appellants in the commission of suicide by Kanto Bai.