JASSA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The convicts/petitioners, who have been convicted and sentenced in the matter captioned above, after dismissal of their appeal, have come up before this court by filing the present revision petition for setting aside the judgment of conviction and order of sentence dtd. 29/8/2014 and judgment dtd. 25/3/2015 whereby the appellate Court had affirmed the judgment of trial Court.

(2.) In the above-captioned sessions trial, accused were prosecuted for committing an offense punishable under Ss. 325, 326, 324 r/w 34 IPC. Vide judgment dtd. 29/8/2014, accused persons, namely Jassa Singh, Massa Singh and Gurdev Singh (petitioners), were found guilty and were convicted under Ss. 325, 326, 324 r/w 34 IPC and sentenced accordingly.

(3.) On 18/11/2025, when the matter was heard, counsel appearing for the convicts submitted that he would be confining his submissions only for reduction of sentence because the incident is 18 years old and the case is pending before this Court itself from the last 10 years and during the interregnum, there is no allegation against any of the convict of re-indulging in crime.