DILBAG SINGH Vs. STATE

JUDGEMENT

(1.) The matter comes up on an application (Inward No.01/2019 dated 11.4.2019) preferred on behalf of applicants Dilbagh Singh, Balkar Singh and Jeet @ Ranjeet Singh with a prayer for issuance of a direction to the Passport Authorities to issue temporary passport to them.

(2.) The applicants have been convicted and sentenced for the offences punishable under Sections 307/149, 147 and 148 I.P.C. vide judgment dated 13.12.1996 passed by learned Additional Sessions Judge No.1, Sri Ganganagar Camp at Sri Karanpur in Sessions Case No.57/1993. The maximum sentence awarded to the applicants is 5 years of rigorous imprisonment with a fine of Rs.1,000/-.

(3.) Against the above referred judgment passed by learned trial court, the applicants have preferred S.B. Criminal Appeal No.603/1996, which was admitted and the sentences awarded to the applicants were suspended by this Court on 18 th and 19th Dec., 1996 and the appeal is pending in due course.