SATNAM SINGH Vs. STATE OF H P

JUDGEMENT

(1.) Both these appeals, arising out of common judgment rendered by the trial Court, are being disposed of as such.

(2.) Appellants-Convicts Satnam Singh alias Tinku and Dipti Singh alias Dipti, hereinafter referred to as the accused, have assailed the judgment dated 29.6.2015/4.7.2015, passed by Additional Sessions Judge, Ghumarwin, District Bilaspur, Himachal Pradesh, in Sessions Trial No.4/7 of 2010/09, titled as State of Himachal Pradesh v. Satnam Singh @ Tinku & others, whereby they stand convicted for having committed offences, punishable under the provisions of Sections 395, 364 and 342 read with Section 34 of the Indian Penal Code and individually sentenced to serve similar sentence as under:

(3.) After the matter was heard for some time, under instructions, learned Senior Counsel for the appellants chose not to press the appeals on merits. However, he prayed for reduction in the sentence, so imposed by the trial Court.