JAGBIRI Vs. STATE (U T , CHANDIGARH)

JUDGEMENT

(1.) CONCEDEDLY the appellant Sham Narayan has already undergone a period of eight months. He has been convicted and sentenced for seven years under Section 306 of the Indian Penal Code. Conceitedly there is no chance of the appeal coming up for hearing in the near future. That being so appellant Sham Narayan is granted bail to the satisfaction of C.J.M., Chandigarh. Petition allowed.