BALDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been directed against the judgment dated 09.12.2013, passed by the Additional Sessions Judge, Tarn Taran, whereby the appeal preferred by the petitioners against their conviction and sentence by the trial Court for offence punishable under Section 430 of the Indian Penal Code was dismissed and as a result, their conviction and sentence were affirmed.

(2.) ON February 07, 2014, counsel for the petitioners made a statement giving up challenge to the findings of the Courts below in regard to conviction of the petitioners for the aforesaid offence.

(3.) COUNSEL for the respondent State of Punjab has not disputed factual assertions, but opposed the prayer for reduction in sentence with the submissions that the petitioners have been found guilty of committing offence of demolishing a 'khal' (watercourse), which was being used by a number of residents of the village, though the complaint was filed by Kashmir Singh, who is statedly to have entered into a compromise with the petitioners.