Harbans Lal, J. - (1.) This application for suspension of sentence under Section 389 Cr.P.C. has been filed on behalf of applicants - Appellants who have been convicted and sentenced by the learned Addl. District & Sessions Judge (Fast Track), Bandikui vide judgment dated 29.1.2004 in Sessions Case No. 75/02.
(2.) Appellant Shaitan Singh who had been convicted for the offences under Section 326 and 324 I.PC. and has been sentenced to simple imprisonment for five years and a fine of Rs. 1,000/- with default stipulation, and to simple imprisonment for the offence under Section 324 I.P.C. respectively.
(3.) Applicants Lakhan Singh and Dashrath Singh have been convicted for the offences under Section 307 and 324 I.RC. and have been sentenced to simple imprisonment for eight years and a fine of Rs. 1,000/- with default stipulation for the offence under Section 307 I.P.C. and to simple imprisonment for six months and one year respectively for the offence under Section 324 I.P.C. All other applicants have been given the benefit of the Probation of Offenders Act with the direction to pay compensation to the injured persons.;