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5 paragraphs · 187 wordsUma Nath Singh, J.—Crl.Appeal No. 1258 SB of 2005 Admit.
Crl.Misc.No.39598 of 2005.
Learned counsel submitted that accused-appellants have been convicted u/s 15 of the NDPS Act and sentenced to undergo RI for one year with a fine of Rs. 10,000 each, in default of payment of fine to further undergo imprisonment for two months. Learned counsel also submitted that fine amounts have been deposited by both the appellants. It is also stated that the trial Court had suspended their Jail sentences till today and now they have surrendered before that Court.
Thus, taking into account totality of circumstances and without expressing any opinion on merits of the case, Crl.Misc.No.39598 of 2005 is allowed and jail sentences of Joginder Singh son of Gopal Singh and Sitar Singh son of Harbans Singh are directed to remain suspended during pendency of this appeal. They shall be released on bail on their each furnishing a bail bond in the sum of Rs.50,000/- with two solvent sureties in the like amount each, to the satisfaction of learned Special Judge, Kurukshetra.
Thus, Crl. Misc. No. 39598 of 2005 is allowed.