SAWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS appeal and the connected Criminal Revision No. 346 of 1998 arise out of same judgment of Sessions Judge, Amritsar and common questions of fact and law are involved therein. Therefore, I propose to dispose of both these cases by this common order. However, the facts have been extracted from the present appeal.

(2.) THE conviction of the appellant having not been seriously challenged, the pivotal question that arises for consideration is whether when there is violation of provision of Articles 21 of the Constitution of India, compassion can be shown to an accused in the matter of sentence.

(3.) I agree with the trial Court to the effect there was no reason to dis-trust the evidence of prosecution witnesses and they have deposed in a straight- forward manner. Their evidence contains a ring of truth. Moreover, the counsel for the appellant has also not seriously challenged the conviction of the appellant. Therefore, the conviction of the appellant is confirmed.