HARI KRISHAN JOSHI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner has prayed for suspension of conviction under Section 389(1) of the Code of Criminal Procedure, against the order dated July 10, 2002 passed by the Special Judge, Amritsar.

(2.) FIRST Information Report 65 dated July 9, 1993 was registered against the petitioner at Police Station Ajnala, Police District Majithia, district Amritsar under Sections 13(2) read with Section 7 of the Prevention of Corruption Act, 1947. The petitioner was convicted by the trial Court vide its order dated July 10, 2002.

(3.) I have heard the learned counsel for the petitioner.