SWARAN DASS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE appellant was convicted for the offences under Sections 302, 364 and 201 IPC and was sentenced to undergo imprisonment for life for the offence under Section 302 IPC; to undergo RI for three years with fine of Rs. 1000/ - and in default, thereof, to further undergo RI for two months for the offence under Section 364 IPC and to undergo RI for two years with fine of Rs. 500/ - and in default, thereof, to further undergo RI for one month for the offence under Section 201 IPC.

(2.) DURING the pendency of the appeal, the appellant was granted pardon by the Hon'ble Governor of Punjab in exercise of the powers vested in him under Article 161 of the Constitution of India,vide order dated 04.10.2005. The said pardon order was challenged in Public Interest Litigation (CWP No. 17442 of 2005), which was dismissed vide order dated 11.02.2013, while observing that, the counsel for the petitioner has fairly stated that as far as Sarwan Dass is concerned, there was nothing wrong in granting him pardon by the Hon'ble Governor of Punjab.

(3.) IN view of the aforesaid fact, learned counsel for the appellant states that the appellant does not want to press the instant appeal. Dismissed as being not pressed.