- (1.) This order shall dispose of three Criminal Appeal Nos. 2650-SB, 2663-SB and 2733-SB of 2009.
(2.) Through these three appeals, six appellants stand convicted for offences under Section 489-B, 489-C and 489-D of IPC only though they were also charged for offence under Section 420 IPC in addition to these offences. Out of these six appellants in these three appeals, Rajinder Singh alias Gora son of Surjit Singh resident of village Kila Raipur, P.S. Dehlon, District Ludhiana has already undergone custody of 4 years, 9 months and 19 days as on 10.02.2010 out of five years rigorous imprisonment imposed on him. Since the appellant, Rajinder Singh has undergone complete sentence, he has since been released from the jail.
(3.) Appellant-Baljit Singh has undergone a sentence of two years, three months and six days as on 10.02.2010. By now, appellant-Baljit Singh has undergone complete sentence and has also been released. So far as appellants-Gurdeep Singh alias Kaka and Deep Inder Singh are concerned, they have undergone custody of 8 months & 26 days and 8 months and 22 days respectively as on 10.02.2010. Accordingly, Deep Inder Singh by now has undergone sentence for a period of 2 years and 8 months approximately whereas Gurdeep Singh alias Kaka by now has undergone sentence for a period of 2 years and 9 months approximately as on date out of sentence of 5 years imposed on them.;