KULBIR SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned counsel for the State has filed affidavit of Mr.Rachhpal Singh, P.P.S., Superintendent Central Jail, Amritsar, mentioning the period of imprisonment undergone by the applicant/appellant No. 5-Karamjit Singh @ Billu. 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 applicant/appellant No. 5-Karamjit Singh @ Billu, during the pendency of the appeal.