RAJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition for quashing the jail punishment which was imposed on the petitioner vide impugned order dated 8/8/1986. THIS impugned order is liable to be quashed on the short ground that the petitioner was not afforded reasonable opportunity to cross-examine the witnesses. In fact, no witnesses were examined before awarding the jail punishment. The petition is consequently allowed and the impugned order dated 8/8/1986, is hereby quashed. Petition allowed.