PARGAT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Counsel for the appellant contended that the appellant has already undergone RI for two years and 8 months out of seven years i.e. more than one third of the substantive sentence and by earning remissions, he must have undergone one half of the sentence. He further contended that the appeal is nor likely to be heard in near future.

(2.) Therefore, keeping in view the facts and circumstances of the case, the sentence, except fine, is suspended. Let he be allowed bail to the satisfaction of C.J.M., Amritsar.