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Judgment
5 paragraphs · 225 wordsS.S. Saron, J.—Heard counsel for the applicant/Appellant on the matter of suspension of sentence.
The applicant/Appellant has been convicted by the learned Special Judge, Sangrur for the offence u/s 120-B IPC, Section 420 IPC and Section 13(2) Prevention of Corruption Act. He has been sentenced for varying terms. The maximum term is 2 years. All the sentences of imprisonment have been ordered to run concurrently. The fine of Rs. 10,000/- that has been imposed has been deposited vide receipt dated 19.2.2011. The sentence of imprisonment of the applicant/Appellant has been suspended by the learned trial Court vide order dated 19.2.2011 (Annexure A1).
There are arguable points in the appeal which would require consideration at the time of final hearing. The appeal is not likely to mature for hearing in the near future.
In the afore-noticed facts and circumstances, it would be just and expedient to suspend the sentence of the applicant/Appellant during the pendency of the appeal.
Accordingly, the Crl. Misc. application is allowed and the sentence of imprisonment of the applicant/Appellant Jagwinder Singh, during the pendency of the appeal, shall remain suspended subject to his furnishing personal bond and surety to the satisfaction of the learned Chief Judicial Magistrate, Sangrur. The applicant/Appellant shall inform the learned trial Court regarding furnishing of his surety before the learned Chief Judicial Magistrate, Sangrur.