PAPPU SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) THE Appellant -applicant Pappu Singh seeks suspension of sentence during the pendency of the appeal. He has been convicted by the learned Additional Sessions Judge (Ad hoc) Fast Track Court, Mansa for the offences under Sections 148, 307 read with Sections 149 and 323 read with Section 149 IPC. He has been sentenced for varying terms, the maximum being four years for the offence under Section 307 IPC read with Section 149 IPC.

(3.) THE sentence of imprisonment of co -convicts of the applicants -Appellants, namely, Balwant Singh, Nirmal Singh, Sukhdeep Singh, Gurpreet Singh, Nachhattar Singh and Jaswinder Singh has been suspended by this Court vide order dated 31.1.2011 passed in Criminal Misc. No. 59977 of 2010 in Criminal Appeal No. S -1108 -SB of 2010.