GURJIT SINGH & ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this application is for suspension of sentence of appellant Nos. 3 and 4, namely, Manoj Singh @ Nikku and Sarabjit Singh @ Kukkar, respectively, who were held guilty for the offences punishable under Sections 148, 307, 324 read with Section 149, IPC and Section 25 of the Arms Act, and ordered to undergo the following sentences:

(2.) LEARNED counsel contends that applicant/appellant Nos. 3 and 4 have suffered incarceration for approximately two years; and that the injury attracting the mischief of Section 307, IPC, has not been attributed to them.