Surya Kant, J. - (1.) THE prayer in this application is for suspension of sentence of the applicant/Appellants, namely, Jaspal Singh and Neelam who have been convicted under Section 306 IPC and sentenced to undergo RI for a period of 7 years, respectively.
(2.) AS per the custody certificates filed by the State today, the applicant/Appellant No. 1 has undergone actual sentence of 06 -months and 19 -days whereas applicant/Appellant No. 2 has undergone 02 -months of actual sentence as on 24.04.2011. The appeal is of the year 2011 and is not likely to be taken up for final disposal in a measurable period of time.
(3.) IN these circumstances, the present application is allowed and the applicant/Appellants, namely, Jaspal Singh s/o Piara Lal and Neelam w/o Santokh Lal are directed to be released on bail on their furnishing bail bonds and surety bonds to the satisfaction of CJM Hoshiarpur.;