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Judgment
3 paragraphs · 215 wordsUma Nath Singh, J.—Heard on Crl. Misc. No. 44296 of 2005 (application for condonation of delay in refilling the petition). On due consideration, for the reasons given in the application, it is hereby allowed and delay of 42 days in refilling the petition is condoned.
Learned Counsel submitted that the accused - Petitioners stand convicted by concurrent findings under Sections 452, 323 and 323 read with Section 34 IPC and have been awarded two years RI with a fine of Rs. 1,000/-, each, on the first count and six months RI with a fine of Rs. 1,000/-, each, on the second and third counts, respectively. Learned Counsel further submitted that the fine amounts have already been deposited and the Petitioners are lodged in jail for the part three months.
Thus, taking into account totality of circumstances, prayer for suspension of jail sentences is allowed and it is directed that during pendency of this revision, jail sentences of Ranjit Singh, Paramjit Singh, both sons of Jangir Singh and Balvir Singh son of Surjit Singh shall remain suspended. They shall be released on bail on their each furnishing a bond in the sum of Rs. 25,000/- with two solvent sureties in the like amount each, to the satisfaction of learned Chief Judicial Magistrate, Fatehgarh Sahib.