Punjab-Haryana High Court
Harbans Singh Pathania vs Central Bureau Of Investigation on 7 August, 2015
IN THE HIGH COURT OF PUNJAB & HARYANA
CHANDIGARH
212
CRM No.36592 of 2014 in
CRA-S No.4899-SB of 2014
Harbans Singh Pathania Vs CBI & another
Present:- Mr. Varun Garg, Advocate for the applicant/appellant
Mr. S.S. Sandhu, Advocate for CBI.
...
The instant application has been filed under Section 389 Cr.P.C. seeking suspension of sentence of the applicant/appellant, Harbans Singh Pathania during pendency of the appeal.
Applicant/appellant concededly stands convicted for offence under Sections 120-B/420 IPC and has been sentenced as follows:
Name of the convicts Offence Sentence
Harbans Singh Pathania, Under Section To undergo rigorous imprisonment for a
Satish Kumar Arora and K 120-B IPC period of three years and to pay a fine of
L Mahajan Rs. 5000/- each and in default of
payment of fine to undergo further
imprisonment for a period of one month.
Harbans Singh Pathania, Under Section To undergo rigorous imprisonment for a
Satish Kumar Arora and KL 420 IPC period of three years and to pay a fine of
Mahajan Rs. 10,000/- each and in default of
payment of fine to undergo further
imprisonment for a period of two month.
Sentences however, were directed to run concurrently. It has gone undisputed that in terms of order dated 07.11.2014 passed by the trial Court, the sentence imposed had been suspended till 06.12.2014 so as to enable the accused/convict to prefer an appeal against the judgment of conviction.
The appeal stands admitted and would take time to mature for final hearing.
As such without making any observations on merits of the case, HARJEET KAUR 2015.08.09 22:51 I attest to the accuracy and authenticity of this document CRM No.36592 of 2014 in -2- CRA-S No.4899-SB of 2014 prayer is allowed. Order dated 07.11.2014 passed by the Special Judge, CBI, Patiala, Punjab is made absolute till the final disposal of the appeal.
Disposed of.
(TEJINDER SINGH DHINDSA) 07.08.2015 JUDGE harjeet HARJEET KAUR 2015.08.09 22:51 I attest to the accuracy and authenticity of this document