CHARANJIT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) BOTH the petitioners, namely Charanjit Singh Gurdip Singh were tried, convicted and sentenced to R.I. for two years and to pay a fine of Rs. 300/ - each, in default R.I. for three. months under Section 326 read with Section, 34 LP C and to R 1. for nine months each under Section 325, with Section 34 I.P.C. Charanjit Singh petitioner was further sentenced to RA. for three months under Section 27 of the Arms Act. All the sentences of the petitioners were ordered to, run concurrently. Their conviction and sentences were maintained by the lower Appellate Court. The petitioners have come up in revision to this Court.

(2.) ON the fast date of hearing notice regarding sentence was issued to the State.

(3.) IT has been brought to my notice by Mr. Mahesh Grover. learned counsel for the petitioners that both the petitioners are below 21 years of age and that grievous injuries attributed to the petitioners are on the Donvital parts of the body of Avtar Singh P, W. Keeping in view the aforesaid facts, I think ends of justice will be amply met if the sentence of these two petitioners is reduced to one year R.I. each under Section 326 read with Section 34 I.P.C. However, the fine is raised to Its. 750/ - each in default they would undergo R 1 for three months each. Fine if recovered would be paid to Avtar Singh injured PW. With this modification the petition fails and is dismissed. Petition dismissed.