(1.) THIS order shall dispose of two criminal revision petitions No. 655 and 653 of 2000 as both of them arise out of the common judgment and order dated 20.5.2000.
(2.) THE present revision petition has been filed against the judgment dated 20.5.2000 passed by the Additional Sessions Judge, Amritsar whereby judgment/order, dated 14.12.1998, passed by the trial Court was upheld and the sentence of the petitioners to undergo rigorous imprisonment for a period of two years each for the commission of offence punishable under Section 304 -A of the Indian Penal Code and also to pay a fine of Rs. 200/ - each and in default thereof, to further undergo rigorous imprisonment for two months and also to undergo rigorous imprisonment for a period of six months each for the commission of offence punishable under Sections 337 and 279 of the Indian Penal Code, was affirmed.
(3.) LEARNED counsel for the petitioners does not dispute the finding of the learned Courts below and confines his submission to the question of quantum of sentence only and has prayed that sentence already awarded by the trial Court be reduced to the period already undergone. In this regard, learned counsel made a prayer that the petitioners have already suffered a protracted trial for about 17 years, therefore, a lenient view be taken.