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Judgment
2 paragraphs · 120 words
K.C. Gupta, J.—Learned counsel for the appellant contended that the appellant was sentenced to substantive sentence of rigorous imprisonment and he is in custody for the last more than three years and three months. He further contended that the trial court has not taken into consideration the suicide note Exhibit DA scribed by the deceased Mandeep Kaur stating that she was committing (SIC) as she was depressed due to the death of her brother and no one is at fault. The appeal is not likely to be heard in near future.
2.
In this view of the matter the sentence, except fine, is suspended. Let the appellant be admitted to bail to the satisfaction of the Chief Judicial Magistrate, (SIC).