BINTU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned State counsel has filed reply by way of affidavit dated 25.02.2013 of Shri Prem Kumar Garg, PPS, Deputy Superintendent, Modern Central Jail, Faridkot mentioning the period of imprisonment undergone by the applicant/appellant-Bintu. The same is taken on record.

(2.) Heard learned counsel for the parties.

(3.) The criminal miscellaneous application has been filed seeking suspension of sentence of imprisonment of the applicant/appellantBintu during the pendency of the appeal. The FIR in the case has been registered on the statement of Babu Ram who is the father of applicant/appellant-Bintu. It is stated by Babu Ram complainant that he along with his wife Sunder Rani, son Rakesh Kumar (deceased) and his wife Manju and his son Bintu (applicant/appellant) had been moulding the bricks on the brick kiln firm of Om Parkash Chander Mohan in the area of Karamgarh for the last three months. They were residing in the quarters built at the brick kiln.