HARPINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned State counsel has filed reply by way of an affidavit of Baljinder Singh Gill, PPS, Superintendent, Central Jail, Gurdaspur regarding custody period of accused Harpinder Singh, which is taken on record.

(2.) Heard counsel for the parties.

(3.) Learned Counsel for the Petitioner has filed this application seeking suspension of sentence of imprisonment of the applicant-Appellant during the pendency of an appeal.