Pappu Singh vs State of Punjab

S.S. Saron, J.—Heard learned Counsel for the parties.

The Appellant-applicant Pappu Singh seeks suspension of sentence during the pendency of the appeal. He has been convicted by the learned Additional Sessions Judge (Ad hoc) Fast Track Court, Mansa for the offences under Sections 148, 307 read with Sections 149 and 323 read with Section 149 IPC. He has been sentenced for varying terms, the maximum being four years for the offence u/s 307 IPC read with Section 149 IPC.

In terms of the affidavit of Shri Sukhdev Singh Saggu, PPS-I, DIG-cum-Superintendent, Central Jail, Bathinda, which has been filed in Court and taken on record, the Appellant-applicant till 26.2.2011 has undergone imprisonment for 1 year and 17 days. There is no other case pending against him.

The sentence of imprisonment of co-convicts of the applicants-Appellants, namely, Balwant Singh, Nirmal Singh, Sukhdeep Singh, Gurpreet Singh, Nachhattar Singh and Jaswinder Singh has been suspended by this Court vide order dated 31.1.2011 passed in Criminal Misc. No. 59977 of 2010 in Criminal Appeal No. S-1108-SB of 2010.

The appeal is not likely to mature for hearing in the near future. There are arguable points in the appeal which would require consideration. The role attributed to the Appellant-applicant is similar to that of his co-convicts.

In the circumstances, during the pendency of the appeal, the sentence of imprisonment of the Appellant-applicant Pappu Singh on his furnishing personal bond and surety to the satisfaction of the learned Chief Judicial Magistrate, Mansa shall remain suspended.

The criminal miscellaneous application stands disposed of.