LAWS(P&H)-2003-1-315

MANJINDER SINGH Vs. STATE OF PUNJAB

Decided On January 14, 2003
MANJINDER SINGH S/O GURDEV SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) As per information supplied by State counsel, trial is now fixed for January 17, 2003 for recording statements of prosecution witnesses. No bail at this state. Dismissed. However, trial Court is directed to conclude the trial within six months from January 17, 2003, the date fixed before it.