ASSA SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present application, under Section 389, Cr.P.C., was filed for suspension of sentence of the applicant-appellants, namely, Assa Singh and Bagga Singh. However, at the very outset, learned counsel contends that he does not press the application for suspension of sentence of the applicant-appellant No. 2, Bagga Singh at this stage. Accordingly, the present application is dismissed as withdrawn qua the prayer for suspension of sentence of the applicant-appellant No. 2, Bagga Singh.

(2.) The applicant-appellant No. 1, Assa Singh, son of Randhir Singh, resident of village Gehri Bara Singh, District Bathinda, was held guilty for the offences punishable under Sections 307, 353 and 506, IPC, and sentenced to undergo the following sentences:CRM No. 23695 of 2012 in <FRM>JUDGEMENT_549_LAWS(P&H)10_2012_1.html</FRM>

(3.) Learned counsel contends that the applicant-appellant No. 1, Assa Singh, has suffered incarceration for 2 years and more than 9 months. He further submits that the injury allegedly caused by the applicant-appellant No. 1, was on the left forearm of Sukhwinder Singh, injured. He further submits that the prosecution has miserably failed to establish that the police had come to the house of the applicant-appellant No. 1 while discharging their official duties.