- (1.) CHALLENGE in this criminal appeal is to the judgment of conviction and the order of sentence, dated 16.8.2003, passed by the learned Additional Sessions Judge, Fast Track Court, Kapurthala, whereby the appellants, namely, Yashveen Singh @ Kuki and Piara Singh, were held guilty for the offences punishable under JUDGEMENT_493_LAWS(P&H)2_20141.htm Both the substantive sentences were ordered to run concurrently.
(2.) DURING pendency of the appeal, appellant No. 2, Piara Singh, had since died, therefore, the present appeal qua him is abated.
(3.) MR . Atul Jain, learned counsel for the appellants, at the very outset submitted that he did not want to challenge the conviction of the appellant, Yashveen Singh @ Kuki, but at the same time submitted that the sentence awarded to him was on higher side, therefore, keeping in view the facts and circumstances of the case, the substantive sentence be reduced to the period already undergone by him (Yashveen Singh @ Kuki). Though the learned counsel for the appellant has proposed not to challenge the conviction of the appellant - Yashveen Singh @ Kuki, but to satisfy the conscience of this Court, the facts of the case have been re -appraised.;