SUGAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEARD The appellants, mentioned above, have already undergone more than three years of sentence. Appeal is not likely to be heard at the earliest.

(2.) IN view of the observations made by the Hon'ble Supreme Court in 1999 SCC (Crl.) 553, Bhagwan Rama Shinde Gosai and others v. State of Gujarat, remaining sentence awarded to the appellants shall remain suspended during the pendency of the appeal on furnishing their bail bond to the satisfaction of C.J.M., Faridabad. Appeal allowed.