CHANDER SINGH @ CHANDA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The criminal miscellaneous application has been filed seeking suspension of sentence of imprisonment of the applicant/appellant- Chander Singh @ Chanda during the pendency of the appeal.

(3.) The applicant/appellant was apprehended by the police party headed by Inspector Prem Singh 30.10.2006 near unmanned railway crossing ahead of Grain Market, Jagraon. A search of the bag that he was carrying was conducted and 7 kilograms of charas was recovered.