JAGAN ALIAS JAGAN NATH Vs. STATE OF HARYANA
LAWS(SC)-2004-11-106
SUPREME COURT OF INDIA
Decided on November 29,2004

Jagan Alias Jagan Nath Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) The appellant is before us aggrieved by the impugned order refusing to suspend the sentence and to grant him bail during the pendency of the criminal appeal filed against the conviction and sentence passed u/s. 302 read with Sec. 34 of the Indian Penal Code.;


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