- (1.) Prayer in this application is for suspension of sentence of the applicant-appellant No. 2, Salinder Kaur @ Shinder, wife of Jaspal Singh, who had been held guilty for the offence punishable under Section 306, IPC, and sentenced to undergo rigorous imprisonment for four years besides payment of fine of Rs. 5,000/- and in default to undergo further rigorous imprisonment for three months.
(2.) Learned counsel contends that out of the awarded sentence of 4 years, the applicant-appellant No. 2, Salinder Kaur @ Shinder, has already suffered incarceration for more than 10 months. He further submits that it is highly improbable that a sister-in-law (Devrani) would harass her sister-in-law (Jethani) in this part of the country. He further submits that there are fairly arguable points in the appeal, which will take sufficient long time to mature.
(3.) Learned counsel for the State has produced the affidavit of Shri Balbir Singh, Superintendent, District Jail, Hoshiarpur, showing the custody period undergone by the applicant-appellant No. 2, which is taken on record.;