High CourtsSingle Bench

Pargat Singh vs State of Punjab

Punjab And Haryana At Chandigarh · Decided on 10 January 2003 · Citation: (2003) 01 P&H CK 0046

HON’BLE JUDGES
K.C. Gupta, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 389 · Penal Code, 1860 (IPC) — Section 304
CASE NUMBER
Criminal Miscellaneous No. 42937 of 2002 in Criminal Appellate No. 1579 SB of 2002
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Judgment

3 paragraphs · 92 words

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.