RAJ KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Application for placing on record Annexures A-l and A-2 and exemption from filing certified copies of the same, is allowed, subject to all just exceptions. Annexures A-l and A-2 are taken on record. Office to append the same at the relevant place.

(2.) CRM stands disposed of. CRM-14133-2022

(3.) Application for suspension of sentence of the applicant/appellant Raj Kumar @ Raju, who had been sentenced to undergo rigorous imprisonment for a period of 8 years under Ss. 364 and 120-B IPC, respectively, has been filed.