BALDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this application is for suspension of sentence of the applicant-appellant No. 3, Jassa Singh @ Jaspal Singh, son of Baldev Singh, resident of Village Chhina Karam Singh, Tehsil Ajnala, District Amritsar, who was held guilty for the offences punishable under Sections 308 and 323 read with Section 34, IPC, and ordered to undergo the following sentences:-

(2.) LEARNED counsel contends that the applicant-appellant No. 3, Jassa Singh @ Jaspal Singh, has been attributed the simple injury on the arm of injured, Gulzar Singh.

(3.) HEARD .