KULWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD .

(2.) THIS Court vide order dated 8.2.2005 had observed that to keep the appellant in jail any further would perhaps be violative of Article 21 of the Constitution of India, as the chances of appeal being heard in the near future are very remote.

(3.) CHALLAN was put. The applicant -appellant was convicted.