STATE OF PUNJAB Vs. NAVRAJ SINGH
LAWS(SC)-2008-7-85
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on July 14,2008

STATE OF PUNJAB Appellant
VERSUS
NAVRAJ SINGH Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Challenge in this appeal is to the order passed by a learned Single Judge of the Punjab and Haryana High Court directing that the conviction of the respondent shall remained stayed during the pendency of Criminal Appeal No. 1498-SB of 2002.
(3.) Background facts in a nutshell are as follows :;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.