JALBIR SINGH Vs. STATE OF HARYANA
LAWS(SC)-2017-3-193
SUPREME COURT OF INDIA
Decided on March 10,2017

Jalbir Singh Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) We have heard the learned counsels for the parties.
(3.) Aggrieved by the order of the High Court dated 9th May, 2016 refusing suspension of the sentence the appellant is before this Court. The appellant has been convicted under Section 302/34 IPC and sentenced to undergo life imprisonment.;


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