HARJIT SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal has been filed against the judgment/order dated 11.10.2001, whereby the learned Additional Sessions Judge, Jalandhar, convicted and sentenced the appellants as under:- <FRM>JUDGEMENT_441_LAWS(P&H)8_20121.html</FRM>

(2.) All the sentences were ordered to run concurrently. The present appeal was filed on 29.10.2001, and was admitted on 05.11.2001.

(3.) Learned counsel for the appellants does not challenge the judgment and order of the conviction/sentence on merit. However, he prays that a lenient view may be taken in the matter of sentence, keeping in view the fact that the incidence pertains to the year 1994 and the appellants have suffered protracted trial form more than 18 years. Appellant Nos.2, 3 and 4 are 58years, 78 years and 65 years, respectively. It is a case of sudden free fight. The appellants are the first offenders and no untoward occurrence took place between the parties since then. The appellants have already deposited the fine at the time of their release on bail.