- (1.) LEARNED counsel has filed affidavit of Sh. Paramjit Singh, Superintendent, District Jail, Rupnagar mentioning the period of imprisonment undergone by the applicant -appellant (Parminder Singh). The affidavit is taken on record.
(2.) HEARD learned counsel for the parties. Criminal misc. application has been filed seeking suspension of sentence of the applicant -appellant (Parminder Singh) during the pendency of appeal. The applicant -appellant was tried by the learned Sessions Judge, Rupnagar for the offences punishable under Sections 376(1)(2), 500 and 506 Indian Penal Code ('IPC' for short) besides, Sections 66 -E and 67 -A of the Information Technology Act, 2000 ('IT Act' for short). He has been sentenced to undergo rigorous imprisonment for four years, besides pay a fine of Rs. 5,000/ - for the offence under Section 67 -A of IT Act. He has also been sentenced for varying terms i.e. three years rigorous imprisonment for the offence under Section 66 -E of IT Act and two years rigorous imprisonment for each of the offences separately under Sections 500 and 506 IPC; besides, pay fine. All the sentences have been ordered to run concurrently. Out of the sentence of four years that has been imposed, the applicant -appellant has undergone imprisonment of 1 year, 5 months and 5 days as on 03.06.2014. There is no other case pending against the applicant -appellant.
(3.) THE appeal is not likely to mature for hearing in the near future and if the applicant -appellant undergoes the entire period of imprisonment, the purpose of filing of the appeal would be defeated.;