BAKSHISH RAM Vs. STATE OF PUNJAB
LAWS(P&H)-1994-12-71
HIGH COURT OF PUNJAB AND HARYANA
Decided on December 16,1994

BAKSHISH RAM Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

H.S.BEDI, J. - (1.) IT is contended by the learned counsel for the appellant that Bakshish Ram appellant has already undergone more than two years of the sentence imposed. In this view of the matter, the sentence imposed upon the appellant is suspended during the pendency of the appeal and he is directed to be released on bail to the satisfaction of the Chief Judicial Magistrate, Jalandhar. Order accordingly.;


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