LAJJA RAM AND ORS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Learned State counsel has filed affidavit of Sh. Rattan Singh, Superintendent, Central Jail, Ambala mentioning the period of imprisonment undergone by the applicant/appellant No.1-Lajja Ram. The same is taken on record.

(2.) Heard counsel for the parties.

(3.) The Crl. Misc. application has been filed seeking suspension of sentence of imprisonment of the applicant/appellant No.1- Lajja Ram during the pendency of the appeal.