SANTOKH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) IN this case by order dated 26.3.1995, it was ordered that the appeal should be listed for hearing within six months. It however, transpired that the appeal was not listed accordingly, and administrative steps are being taken against the persons who failed to carry out the directions in the said order. Now, my attention is invited to para 4 of the judgment of the trial Court which indicates Beant Singh had caused an injury to Kashmira Singh. In that respect, he was convicted under Section 324 I.P.C. The contents in para 4 of the Judgment further indicates that while Surjit Kaur, wife of kashmira Singh lay herself upon him in order to protect Kashmira Singh, the other accused Santokh Singh gave a spear blow to her, as a result of that Surjit Kaur sustained fatal injuries and died later on.

(2.) IN view of the facts and circumstances, and on finding that appeal could not be listed within time, although directed by this Court, I grant bail to the petitioner. The execution of sentence in respect of Beant Singh, accused is suspended till the disposal of the appeal on his executing, bail bond and surety bond to the satisfaction of C.J.M., Ludhiana. Ordered Accordingly.