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Judgment
11 paragraphs · 200 wordsInderjeet Singh, J
This second suspension of sentence application has been filed by the appellant alongwith the appeal.
It is submitted by counsel for the appellant that the appellant has remained in custody for a period of more than five years, the total sentence
awarded by the trial Court is ten years and the application for suspension of sentence of co-accused has already been allowed by the Coordinate
Bench of this court.
Learned Public Prosecutor has opposed the application for second suspension of sentence.
Considering the facts and circumstances of the present case and also considering the fact that the appellant is in custody for more than five years,
this criminal misc. second suspension of sentence application is allowed and it is ordered that execution of sentence awarded to the appellant shall
remain suspended during the pendency of the appeal and the appellant be admitted to bail subject to satisfaction of the trial Court with the stipulation
that he shall appear before this Court on 27.08.2021 and thereafter as and when called upon to do so. Office is directed to send a copy of this order to
the concerned trial Court through e-mail/fax, for necessary compliance.