- (1.) This appeal has been filed against the judgment/order dated 11.10.2001, whereby the learned Additional Sessions Judge, Jalandhar, convicted and sentenced the appellants as under:- JUDGEMENT_515_LAWS(P&H)8_20121.html
(2.) Learned counsel for the appellants does not challenge the judgment and order of the conviction/sentence on merit. However, he prays that a lenient view may be taken in the matter of sentence, keeping in view the fact that the incident pertains to the year 1994 and the appellants have suffered protracted trial for more than 18 years. The appellants are 73 years, 58 years, 48 years, 39, years, 53 years and 65 years, respectively. It is a case of free fight. The appellants are the first offenders and no untoward occurrence took place between the parties since then.
(3.) On the other hand, the learned counsel appearing for the State has submitted that the case against the appellants is proved beyond doubt, therefore, no leniency should be shown to the appellants.;