GULAM RASUL AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present criminal appeal has been preferred by Gulam Rasul and Mohammad Illiyas, who were named as accused in case FIR No.135 dated 31.10.2000, registered at Police Station Division No.2, Ludhiana, under Sections 459/34 of the Indian Penal Code. The learned Trial Court vide the impugned judgment dated 04.05.2002 found the appellants guilty of offence under Section 459 of the Indian Penal Code and sentenced them to undergo RI for five years and to pay a fine of Rs.500/- each, in default whereof, they were to undergo further RI for one month.

(2.) 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 Trial Court and in view of the ultimate prayer of the appellants seeking reduction in sentence.

(3.) I have heard the learned counsel for the parties and perused the record.