KULDIP SINGH ALIAS BITTU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Crl. Misc. No.26595 of 2013

(2.) Crl. Appeal No. S-1719-SB of 2013

(3.) I need not dilate upon the facts of this case in detail as the same have already been recapitulated in the judgment of the learned Courts below and in view of the ultimate prayer of the petitioner seeking reduction in sentence.