AJMER SINGH Vs. STATE OF PUNJAB
LAWS(SC)-2005-7-60
SUPREME COURT OF INDIA
Decided on July 22,2005

AJMER SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

B.P. Singh and S.H. Kapadia, JJ. - (1.) Special leave granted.
(2.) We have heard counsel for the Appellant and counsel for the Respondent State of Punjab.
(3.) We had issued notice to the Appellant to show cause why his sentence should not be enhanced.;


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