- (1.) For the custodial death of one Sardar, the appellant - Ashok Kumar Jain and the appellant- Rakesh Kumar @ Rakesh Yadav were convicted under Section 330 read with 34,IPC and sentenced to undergo rigorous imprisonment for five years. They were also imposed sentence of one year under Section 210 read with 34, IPC.
(2.) Even though many contentions were raised in the ground of appeal(s), learned counsel for the appellants primarily confined his submissions only on the quantum of sentence.
(3.) Learned counsel for the appellants submitted that the occurrence was of the year 1988 and both the appellants have crossed the age of 60 and that A-1 viz. Ashok Kumar Jain, the then S.H.O is now suffering paralytic attack. It is further submitted that both the appellants were dismissed from service and prayed for leniency.;