BALWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD learned counsel for parties.

(2.) THE appellant No. 2 Mst. Chhinder Kaur, the mother -in -law of the deceased wife, was shown in Column No. 2 of the Challan submitted by the police and she was on bail during trial. There is no case of misuse of bail. The appellant Mst. Chhinder Kaur is admitted to bail subject to her tiling of bail bond to the satisfaction of C.J.M. Kaputhala (KAPUR - THALA) and sentence qua her is suspended.