DHAN SINGH AND OTHERS Vs. STATE OF PUNJAB
LAWS(P&H)-2001-10-205
HIGH COURT OF PUNJAB AND HARYANA
Decided on October 23,2001

Dhan Singh And Others Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) In view of the judgment of this Court rendered in Dharam Pal Vs. State of Haryana, 1999 4 RCR(Cri) 600, the sentence imposed on Gurcharan Singh, Balkarn Singh and Ajmer Singh, appellants is suspended and they are directed to be released on bail, to the satisfaction of the Chief Judicial Magistrate, Mansa.;


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