SATISH KUMAR MITTAL, J. - (1.) REPLY to the application filed by way of an affidavit of the Superintendent, District Jail, Sangrur, on behalf of respondent No. 1 has been filed in Court today. The same is taken on record.
(2.) APPELLANT Nahar Singh has filed this application for suspension of sentence during the pendency of the appeal on medical grounds. The applicant-appellant has been convicted under Section 15 of the N.D.P.S. Act for having been found in possession of 70 Kgs. of poppy husk, and sentenced to undergo rigorous imprisonment for 10 years and to pay a fine of Rs. 1,00,000/- and keeping in view the fact that out of sentence of 10 years, the applicant has already undergone more than 3 years and 3 months i.e. about 1/3rd of the sentence. Counsel for the appellant states that the applicant-appellant is suffering from Rheumatic Heart Disease, the ultimate treatment of which is only the replacement of valve. He is continuously taking the treatment under the supervision of Medical Specialist, Civil Hospital, Sangrur. In this regard, he has referred to the certificate, Annexure A-1, issued by Senior Medical Officer, Distt. Sangrur, dated 13.3.2006.
(3.) AFTER notice in the application, on 19.5.2006, counsel for the respondent- State sought time to verify about the illness of the applicant.;