Krishan Lal and Others vs State of Haryana.

Jaswant Singh, J.—Prayer is for suspension of sentence on behalf Applicant-Appellant No. 1 Krishan Lal who has been convicted and sentenced to undergo rigorous imprisonment for a period of five years with fine of Rs. 5,000/-and in default to further undergo rigorous imprisonment for two months for an offence punishable u/s 307 read with Section 34 of Indian Penal Code and further directed to undergo rigorous imprisonment for a period of three months with fine of Rs. 500/-and in default of payment of fine to further undergo rigorous imprisonment for a period of one week for offfence punishable u/s 323 read with Section 34 of Indian Penal Code.

It is stated that the Petitioner has undergone one year and three months of custody. Learned Counsel submits that this is a case of self defence in which Kamla had also suffered injuries.

Learned State Counsel submits that no cross version of the case was lodged and further states that the Appellant Krishan Lal was alleged to be armed with an Axe and had inflicted the injury on the head of Pardeep with his Axe. As per the medical evidence the injury had resulted into the fracture of parietal bone.

After arguing for some time learned Counsel for the applicant-Appellant Krishan Lal seeks permission to withdraw this application at this stage.

Dismissed as withdrawn.