KARTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The learned counsel for the appellant contends that the appellant is in custody since September 12, 1987, and there is no chance of the appeal being heard in the near future. The learned counsel for the State does not controvert the appellant is in custody for the last more than three years. In view of the fact that the appellant is not likely to be heard early, the sentence of the appellant is suspended during the pendency of this appeal and Kartar Singh appellant shall be released on bail on furnishing adequate surety to the satisfaction of C.J.M., Ludhiana.