- (1.) CRM No.50634 of 2012 This is an application for suspension of sentence. Learned counsel for the applicant-appellant has submitted that he does not press the application for suspension of sentence, however, arguments in the main appeal be heard. Therefore, the main appeal is being taken up today.
(2.) Crl.Appeal No.S-2887-SB of 2010 Challenge in this appeal is the judgment and order dated 30.10.2010 passed by Sh.Nirbhow Singh Gill, Addl.Sessions Judge, Shaheed Bhagat Singh Nagar vide which the accused-appellant has been convicted under Section 489-C IPC and sentenced him to undergo rigorous imprisonment for a period of 7 years and to pay a fine of Rs. 50,000/- or in default of payment of fine to further undergo rigorous imprisonment for one year.
(3.) Briefly stated that Satnam Singh, Kuldeep Singh, Mohd.Aslam and present appellant were sent to face trial for offence under Sections 489-A, 489-B, 489-C of IPC by SHO P.S.City, Nawan Shahar.;