Satish @ Ranchhor Giri vs State of Haryana

Jaswant Singh, J.—Prayer is for suspension of sentence on behalf of the applicant-Appellant Satish @ Ranchhor Giri who has been convicted and sentenced to undergo rigorous imprisonment for a period of 10 years with fine of Rs. 5000/-for offence punishable u/s 376 of Indian Penal Code and in default of payment of fine he is further directed to undergo rigorous imprisonment for a period of six months and further directed to undergo rigorous imprisonment for a period of one year with fine of Rs. 1000/-for offence punishable u/s 342 of Indian Penal Code and in default of payment of fine he is further directed to undergo rigorous imprisonment for a period of three months.

Learned Counsel for the applicant-Appellant states that out of sentence of 10 years the Appellant has undergone more than six years and 4 months and therefore prays for grant of bail.

Learned State Counsel points out that Petitioner was convicted for an offence for committing rape on a four year old girl and the manner in which the offence was committed, no indulgence can be shown.

After hearing learned Counsel for the parties this petition is dismissed with the observation that the main appeal itself be listed for hearing within three months.

Disposed of.