SHINDA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is application by convict appellant Shinda for suspension of his sentence and release on bail during pendency of appeal.

(2.) On the other hand, learned State counsel contended that case of the applicant-appellant, falls under clause (ii) of paragraph 29 of the said judgment, and therefore, applicant-appellant is not entitled to release on bail.

(3.) Clauses (ii) and (iii) of paragraph 29 of judgment in the case of Daler Singh are reproduced hereunder:-