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Judgment
5 paragraphs · 93 words1.
Heard Mr. K.T.S. Tulsi, learned senior counsel along with Mr. Raj Kamal, learned counsel for the petitioner No.1, Mr. V. Madhukar, learned Additional Advocate General for the State of Punjab and Mr. Abhishek Singh, learned counsel for the complainant, who has assisted learned counsel for the State and filed a written note.
2.
Arguments concluded.
3.
Judgment reserved.
4.
The interim order passed on earlier occasion relating to execution of death sentence shall remain in force till the judgment is delivered.
5.
Written notes of submissions, if any, be filed by 26.10.2016.