JAGGA SINGH Vs. STATE OF PUNJAB
LAWS(SC)-2011-2-28
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on February 03,2011

JAGGA SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) Heard learned Counsel for the parties.
(2.) This Appeal has been filed against the impugned judgment of the High Court of Punjab and Haryana dated 04.12.2006.
(3.) The facts have been set out in the impugned judgment and hence we are not repeating the same here except where necessary.;


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