VINOD KUMAR BHATTI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is the second application for suspension of sentence of imprisonment on behalf of applicant/appellant-Vinod Kumar Bhatti during the pendency of the appeal.

(2.) Learned State counsel has placed on record custody certificate in respect of applicant/appellant-Vinod Kumar Bhatti, copy of which has been supplied to the opposite counsel. The same is taken on record.

(3.) As per the custody certificate the applicant/appellant has already undergone actual sentence of one year, seven months and six days out of R.I. for ten years. Then as per custody certificate no other criminal case is pending against the applicant/appellant.