Rinku & Ors. vs The State (Govt. Of Nct Of Delhi)
2010 Latest Caselaw 5063 Del

                  * IN THE HIGH COURT OF DELHI AT NEW DELHI

                                              Date of Reserve: October 28, 2010
                                               Date of Order: 2nd November, 2010
+ Crl.M (B) No. 1378/2010 in Crl.Appeal No. 1163/2010
%                                                              02.11.2010

        Rinku & Ors.                          ... Appellants/Applicants
                                Through: Mr. B.D.Batra & Mr. P.P.Singh, Advs.

                Versus


        The State (Govt. of NCT of Delhi)         ... Respondent
                             Through: Mr. Sunil Sharma, APP for the State


JUSTICE SHIV NARAYAN DHINGRA

1. Whether reporters of local papers may be allowed to see the judgment?

2. To be referred to the reporter or not?

3. Whether judgment should be reported in Digest?

ORDER

By this order I shall dispose of an application for suspension of

sentence filed by the appellants/applicants. The appellants have been convicted by

the trial Court under Section 307 IPC and under Arms Act and sentenced to undergo

RI for three years. A perusal of judgment shows that multiple injuries were inflicted

by the appellants on the person of the victims with knife without any provocation

when the appellants came to know that the victims belonged to police. The injuries

were opined by the doctors as grievous. Looking into the multiple injuries inflicted by

the appellants and the fact that a deliberate attempt was made on the life of the

victims, I do not consider it a fit case for suspension of sentence however, the case

be fixed for hearing in the category of "Regular Matters" of persons in custody so that

it is heard at an early date.

November 02, 2010                             SHIV NARAYAN DHINGRA, J.
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