HARINDER SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Harinder Singh -- a convict for offences under Sections 307, 324 and 506 of the Indian Penal Code (in short -- IPC) has filed the instant petition under Section 482 of the Code of Criminal Procedure (in short -- Cr.P.C.) seeking benefit of remissions granted by State of Punjab, while the petitioner was on bail during pendency of his criminal appeal.

(2.) I have heard learned counsel for the parties and perused the case file.

(3.) Learned counsel for the petitioner contended that in view of judgment dated 11.09.2001 of Hon'ble Supreme Court in Crl. Appeal No. 910-919 of 2001 titled Joginder Singh vs. State of Punjab and others, the petitioner is entitled to benefit of remissions granted till before 11.09.2001, while the petitioner was on bail during pendency of his appeal. The contention has been opposed by learned State counsel.