JOGINDER SINGH @ KALA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this application is for suspension of sentence imposed upon the applicant.

(2.) COUNSEL for the applicant contends that the applicant is a married woman. Her four and half years old child is mentally challenged and is permanently disabled on account of Cerebral Palsy, as well as various other ailments. Her child cannot survive without her, as he requires special care, which no other person can provide.

(3.) COUNSEL for the State of Punjab has submitted a report dated 7.2.2007. Appended thereto is a certificate issued by Guru Nanak Mission Hospital, Nawan Shahar, stating therein that Navjot Singh aged four years and six months is mentally retarded and suffers from Cerebral Palsy, as also other disabilities. It is specifically mentioned in the certificate that he is unable to do his routine activities and is dependent upon his mother for the same.