BALDEV SINGH SON OF GURBAKSH SINGH Vs. STATE OF HARYANA

LAWS(P&H)-2003-3-116

HIGH COURT OF PUNJAB AND HARYANA

Decided on March 07,2003

BALDEV SINGH SON OF GURBAKSH SINGH Appellant

VERSUS

STATE OF HARYANA Respondents

- (1.) Heard. The sentence except fine to the extent of Rs. 5000/- is suspended. Bail to the satisfaction of C.J.M. Hisar.;