LAL SINGH & ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a revision against the judgment dated 4.7.1992 passed by the Additional Sessions Judge, Ferozepur, and the judgment dated 21.9.1991 passed by the Chief Judicial Magistrate, Ferozepur, vide which the petitioners-accused had been sentenced to rigorous imprisonment for one and a half years under Sec. 325/34 Penal Code and to pay a fine of Rs. 500.00. In default of payment of fine, they were ordered to further undergo R.I. for one month. The petitioners had also been sentenced under various other Sections as detailed in the judgments of the Courts below.

(2.) The only argument raised by Mr. Bipan Ghai, learned counsel for the petitioners, is that the occurrence took place on 16.8.1986. As more than 13 years have elapsed, therefore, this Court may take a lenient view and reduce the sentence to the one already undergone by them.

(3.) On the other hand, learned counsel for the State, submits that as many as 25 injuries were caused to the complainant-Sampuran Singh and, therefore, no leniency may be shown to the accused.