- (1.) THE applicant Amar alias Amar Singh has filed Crl. Misc. No.30465 of 2012 seeking suspension of sentence of his imprisonment during the pendency of the criminal revision No.1525-DB of 2012.
(2.) HEARD counsel for the parties. The Principal Magistrate, Juvenile Justice Board, Faridabad vide order dated 28.2.2011 held that the prosecution had proved the involvement of the juvenile (now petitioner) in conflict with law for the commission of an offences punishable under Sections 302 and 201 Indian Penal Code ("IPC" - for short). By an order passed on 3.3.2011, the petitioner was ordered to be kept at Special Observation Home, Ambala City for three years for commission of an offence punishable under Section 302 IPC and he was ordered to be further kept at Special Observation Home, Ambala City for one year for commission of an offence punishable under Section 201 IPC, but the substantive sentences were ordered to run concurrently. Aggrieved against the said order, the petitioner filed an appeal in the Sessions Court at Faridabad. The learned Additional Sessions Judge, Faridabad vide his judgment and order dated 18.4.2012 held that the Principal Magistrate, Juvenile Justice Board had rightly convicted the juvenile in conflict with law and sent him to Special Observation Home, Ambala City. After finding no merit in the appeal, the same was dismissed. The revision petition was admitted by this Court on 24.5.2012 and was ordered to be listed along with CRA No.D-50-DB of 2011 and CRA No.D-440-DB of 2011.
(3.) LEARNED counsel for the State has filed affidavit of Sh. Raj Kumar Goel, Superintendent, Observation Home, Ambala mentioning the period of imprisonment undergone by the applicant as also affidavit of Sh. Rajender Singh, Deputy Superintendent, District Jail, Faridabad also mentioning the period of imprisonment undergone by the applicant.;