Pargat Singh Vs State of Punjab

High Court Of Punjab And Haryana At Chandigarh 10 Jan 2003 Criminal Miscellaneous No. 42937 of 2002 in Criminal Appellate No. 1579 SB of 2002 (2003) 01 P&H CK 0046
Bench: Single Bench
Acts Referenced

Judgement Snapshot

Case Number

Criminal Miscellaneous No. 42937 of 2002 in Criminal Appellate No. 1579 SB of 2002

Hon'ble Bench

K.C. Gupta, J

Advocates

D.S. Pheruman, for the Appellant; R.K. Nihalsinghawala, DAG, for the Respondent

Acts Referred
  • Criminal Procedure Code, 1973 (CrPC) - Section 389
  • Penal Code, 1860 (IPC) - Section 304

Judgement Text

Translate:

@JUDGMENTTAG-ORDER

K.C. Gupta, Adv.

1. Counsel for the appellant contended that the appellant has already undergone RI for two years and 8 months out of seven years i.e. more than one third of the substantive sentence and by earning remissions, he must have undergone one half of the sentence. He further contended that the appeal is nor likely to be heard in near future.

2. Therefore, keeping in view the facts and circumstances of the case, the sentence, except fine, is suspended. Let he be allowed bail to the satisfaction of C.J.M., Amritsar.

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