BHUPINDER SINGH AND ANR. Vs. STATE OF PUNJAB
LAWS(P&H)-2013-5-839
HIGH COURT OF PUNJAB AND HARYANA
Decided on May 28,2013

BHUPINDER SINGH AND ANR. Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.)Learned State counsel has filed affidavit dated 22.05.2013 of Shri Gurpal Singh Sarowa, Superintendent Maximum Security Jail, Jail Nabha mentioning the period of imprisonment undergone by the applicant/appellant No. 2-Avtar Singh alias Soni. The same is taken on record.
(2.)Heard learned counsel for the parties.
(3.)The criminal miscellaneous application has been filed seeking suspension of sentence of imprisonment of the applicant/appellant No. 2-Avtar Singh alias Soni son of Ranjit Singh during the pendency of the appeal.


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