BALBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRESENT appeal has been filed by Balbir Singh, son of Amar Singh, resident of village Hussainpur Dulowal, Tehsil Sultanpur Lodhi, District Kapurthala, challenging the judgment of conviction and the order of sentence, dated 6.11.2001, passed by learned Sessions Judge, Kapurthala, whereby the appellant was held guilty for the offences punishable under Sections 363/511/34, 366/511/34, 376/511 and 506/511/34, IPC, in a case arising out of FIR No. 140, dated 25.7.2000, registered at Police Station, Sultanpur Lodhi, District Kapurthala, and he was ordered to undergo the following sentences: - <FRM>JUDGEMENT_443_LAWS(P&H)1_2015.htm</FRM>

(2.) AT the very outset, learned counsel for the appellant submits that the appellant has suffered incarceration for more than nine years, therefore, he does not challenge the conviction of the appellant. However, in view of totality of the facts and circumstances of the case and taking into consideration the substantive sentences suffered by him (Balbir Singh), the remaining sentence be reduced to the period already undergone by him.

(3.) LEARNED counsel for the State has produced the affidavit of the Superintendent, Central Jail, Ludhiana, showing the period of incarceration suffered by the appellant, Balbir Singh, which is taken on record.