KEWAL SINGH Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor.

(2.) Learned counsel for the petitioner submits that accused appellant has already undergone more than eight years out of ten years imprisonment. In these circumstances sentence of accused appellant may be suspended.

(3.) Upon a consideration of the arguments advanced on behalf of the petitioner and having regard to the facts and circumstances of the case, this Court is of the opinion that it is a fit case for suspending the sentences awarded to the accused petitioner.