Punjab-Haryana High Court
Kashmir Singh And Others vs State Of Haryana on 28 September, 2012
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(1) CRR No. 2596 of 2012 (O&M)
Date of Decision : 28.9.2012.
Kashmir Singh and others ...... Petitioners
Versus
State of Haryana ...... Respondent
(2) CRR No. 2597 of 2012.
Date of Decision : 28.9.2012.
Veena Rani and another ...... Petitioners
Versus
State of Haryana ...... Respondent
CORAM : HON'BLE MR. JUSTICE NAWAB SINGH
Present: Mr. P.K. Ganga, Advocate,
for the petitioners.
Ms. Preeti Chaudhary, AAG, Haryana.
NAWAB SINGH J.(ORAL)
These revisions are directed against the judgment dated August 14th, 2012 passed by Additional Sessions Judge, Sirsa affirming the judgment of conviction dated September 11th, 2009 and order of sentence dated September 14th, 2009 of Additional Chief Judicial Magistrate, whereby the petitioners were convicted and sentenced as under:-
Accused u/S 324 IPC-RI for 1 year and fine of Rs.200/- Kashmir Singh, u/S 148 IPC-RI for 1 year and fine of Rs.200/- Binder Singh u/S 506 IPC-RI for 1 year and fine of Rs.200/- and Veena Rani u/S 452 IPC-RI for 2 years and fine of Rs.500/- Accused Vikram u/S 325 IPC-RI for 2 years and fine of Rs.500/-
u/S 148 IPC-RI for 1 year and fine of Rs.200/-
u/S 506 IPC-RI for 1 year and fine of Rs.200/-
u/S 452 IPC-RI for 2 years and fine of Rs.500/- Accused Hari u/S 323 IPC-RI for 6 months and fine of Rs.200/- Kishan u/S 148 IPC-RI for 1 year and fine of Rs.200/-
u/S 506 IPC-RI for 1 year and fine of Rs.200/-
u/S 452 IPC-RI for 2 years and fine of Rs.500/-
The sentences were ordered to run concurrently. Learned counsel for the petitioners submits that the petitioners do not challenge the judgments of conviction and only prays for reduction of sentence. He has further submitted that accused Veena Rani has been convicted on the allegations that she caused simple injury to Kiran Rani. It has been further urged that accused Kashmir Singh, Binder Singh and Hari Kishan also caused simple injuries. They have undergone actual sentence of about two months and have faced the agony of protracted criminal proceedings spreading over a period of 11 years. They are the first offenders. They have to support their respective families.
The grounds taken justify the request made so, this Court upholds the conviction of the petitioners but is inclined to reduce the sentence. It is further of the opinion that ends of justice shall be met if the petitioners are sentenced to the period already undergone by them and orders accordingly. However, the sentence of fine shall remain intact.
The petitioners be released forthwith, if not required in any other case.
A copy of this order be given by hand to the learned counsel for the petitioners under the signatures of Court Secretary.
28.9.2012. (NAWAB SINGH) SN JUDGE