JAGDISH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned State counsel has filed an affidavit of Shri Gurpal Singh Sarowa, PPS Superintendent, District Sudhar Ghar, Nabha mentioning the period of imprisonment undergone by the applicant/appellant No. 2 - Baljinder Kaur w/o Jagdish Singh. The same is taken on record.

(2.) Heard learned counsel for the parties.

(3.) The criminal miscellaneous application has been filed seeking suspension of sentence of imprisonment of the applicant/appellant No. 2 - Baljinder Kaur during the pendency of the appeal.