MANPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned counsel for the State has filed affidavit dated 16.03.2012 of Mr. Surinder Pal Khanna, PPS, Superintendent Central Jail, Jalandhar, mentioning the period of imprisonment undergone by the applicant/appellant Manpreet Singh. The same is taken on record. Heard learned counsel for the parties.

(2.) The criminal Miscellaneous application has been filed seeking suspension of sentence of imprisonment of applicant/appellant Manpreet Singh, during the pendency of the appeal.

(3.) The sentence of imprisonment of co-convict of the applicant/appellant Manpreet Singh namely Sukhwinder Singh and Nikka has been suspended by this Court vide order dated 02.02.2012 passed in Criminal Miscellaneous No. 68638 of 2012 in Criminal Appeal No. 5-DB of 2009.