S.S. Saron, J. - (1.) Learned counsel for the State has filed affidavit of Mr.Raj Kumar, Superintendent, District Jail, Kaithal, mentioning the period of imprisonment undergone by the applicant/appellant no.5- Ompati. The same is taken on record.
(2.) Heard learned counsel for the parties.
(3.) The criminal miscellaneous application has been filed seeking suspension of sentence of imprisonment of applicant/appellant no.5-Ompati, during the pendency of the appeal.;