AMARJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Common question of law and facts are involved in the present batch of petitions, as such the same are being taken up together.

(2.) In CRM-M-5956-2022, the prayer has been made for setting aside the order dtd. 20/11/2021 passed by learned Additional Sessions Judge, Sangrur vide which the order of suspension of sentence of the petitioner and bail/ surety bonds were cancelled on account of non-payment of 20% of the amount of compensation awarded by learned trial Court.

(3.) In other four cases, common prayer made is for setting aside the order of the appellate Court vide which while allowing the application for suspension of sentence, a condition has been imposed upon the petitioner(s) to deposit 20% of the compensation amount as awarded by the learned trial Court.