Naresh Kumar Sanghi, J. - (1.) PRAYER in this application is for suspension of sentence of applicant/appellant, Gurjant Singh @ Janti, who was held guilty for having committed the offence punishable under Section 304(II), IPC, and ordered to undergo rigorous imprisonment for 31/4 years and further ordered to pay fine of Rs. 10,000/ - and in default thereof, to undergo further rigorous imprisonment for three months. The applicant -appellant was further ordered to pay a sum of Rs. 2,00,000/ - to the legal heirs of the deceased under Section 357, Cr.P.C.
(2.) THE learned counsel contends that the applicant -appellant is neither required nor involved in any other case; he has already suffered incarceration for 1 year 1 month and 8 days and there are fairly arguable points in the appeal. He further submits that applicant -appellant is ready to deposit the amount of compensation awarded under Section 357, Cr.P.C. Learned counsel for the State has produced the affidavit of the Superintendent, Central Jail, Ferozepur, showing the period of incarceration suffered by the applicant -appellant, which is taken on record. He fairly concedes that according to the affidavit, the applicant -appellant is neither required nor involved in any other case.
(3.) I have heard the learned counsel for the parties and with their able assistance gone through the material available on record.;