SURAT SINGH AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioners were convicted and sentenced by the Judicial Magistrate 1st Class, Fazilka vide judgment dated 13.12.1999 and the details of sentence are as under:

(2.) AGAINST the aforementioned judgment the petitioners filed an appeal which has been dismissed vide judgment dated 22.12.2002, passed by the Addl. Sessions Judge, Ferozepur and accordingly, the conviction and sentence of the petitioners have been upheld. It is these judgments which have been impugned in the present revision petition.

(3.) COUNSEL for the petitioner has contended that the role attributed to Karnail Singh was a lalkara and that he had not given any injury to the complainant. He further submits that as far as Surat Singh is concerned he is alleged to have given dang blows to the complainant and all the blows are simple in nature. Learned Counsel further submitted that the occurrence took place on 1.8.1996 and as more than 1½ years have elapsed since the date of incident, therefore, all the accused be dealt with leniently while imposing sentence upon them. He has further submitted that all the accused have already undergone approximately 6 months of actual imprisonment.