JATINDER KUMAR AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CHALLENGE in this criminal revision petition is to the judgment dated 8.1.2014, passed by the learned Additional Sessions Judge, Hoshiarpur, whereby the appeal filed by the petitioners challenging their conviction and sentence for the offences punishable under Sections 186, 332 and 353 read with Section 34, IPC, recorded by the learned Sub -Divisional Judicial Magistrate, Mukerian, was dismissed with modification in the order of sentence.

(2.) WHEN the case came up for preliminary hearing on 15.1.2014, then the learned counsel for the petitioners submitted that in view of concurrent findings of both the learned Courts below, he did not propose to challenge the conviction of the petitioners, therefore, notice of motion was issued with regard to quantum of sentence only. In compliance thereof, learned counsel for the State has put in appearance and produced the affidavits of the Superintendent, District Jail, Hoshiarpur, showing the period of incarceration suffered by the petitioners, which are taken on record.

(3.) THOUGH the learned counsel for the petitioners has proposed not to challenge the conviction of the petitioners, but to satisfy the conscience of this Court, the whole material available on record has been re -scanned.