HARPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) I have heard the learned counsel for the parties and with their assistance have gone through the record of the case.

(2.) THE learned counsel for the appellant has not assailed the findings of the learned trial Court so far as the conviction aspect is concerned. He has only made a prayer that in the matter of sentence the appellant may be shown leniency. He contends that at the time of trial the appellant was aged about 16 years, the judgment in this case was pronounced by the trial Court on 16.2.1989. The FIR was registered on 24.1.1986 and since then the appellant is suffering the vagaries of the criminal proceedings.

(3.) KEEPING in view the fact that the appellant is facing the rigours of the criminal proceedings since 1986, therefore, I am of the opinion that the ends of justice will suffice if the substantive sentence of the appellant under Sections 363 and 366 Indian Penal Code is reduced to one year and I order accordingly. With this modification in the matter of sentence, the appeal is hereby dismissed. Appeal dismissed.