KEWAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The appellant has been in custody since his conviction on February 6, 2002 for an offence under Section 7 read with Section 13(2) of the Prevention of Corruption Act, undergoing sentence of 4 years. Appeal is not likely to be heard soon. Sentence is suspended.

(2.) Bail to the satisfaction of the Chief Judicial Magistrate, Kapurthala.