CHAMAN LAL AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present criminal revision petition has been filed challenging the judgment, dated 9.10.2012, passed by the learned Additional Sessions Judge, Patiala, whereby the appeal filed by the petitioners, assailing their conviction and sentence awarded by the learned Trial Court for the offences punishable under Sections 205 and 419, IPC, was dismissed.

(2.) The above said criminal revision petition came up for preliminary hearing before this Court on 15.11.2012. At that time, learned counsel for the petitioners contended that he did not want to argue the case on merits. However, he submitted that in the facts and circumstances of the case, the sentence awarded to the petitioners was on higher side, therefore, notice of motion was issued with regard to the quantum of sentence only.

(3.) Though the learned counsel for the petitioners has decided not to argue the case on merits, but to satisfy the conscience of this Court, I deem it appropriate to reappraise the material available on record.