NAZIR AHMAD Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order of mine shall dispose of Crl. Revision No. 792 of 1990 Nazir Ahmed v. The State of Haryana and Crl. Revision No. 791 of 1990, as both these cases have arisen from a common order dated 12.10.1990 passed by the Addl. Sessions Judge, Gurgaon.

(2.) The learned counsel for the petitioners do not challenge the conviction. They have simply prayed for leniency in the matter of sentence. The learned counsel appearing on behalf of the State has no serious objection to the reduction of the substantive sentence.

(3.) Keeping in view the peculiar facts and circumstances of the case and without creating any precedent for the future, the substantive sentence of Nazir Ahmed and Virinder Kumar, petitioners is hereby reduced to four months each.