Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.543 OF 2009
GINDER SINGH APPELLANT
VERSUS
THE STATE OF PUNJAB & ANR. RESPONDENTS
WITH
CRL.A.NO. 2036 OF 2012 @ SLP(CRL.)NO. 9832 OF 2012
@ CRLMP NO.21687/2010
O R D E R
1. Delay condoned.
2. Leave granted in S.L.P.(Crl.)@CRL.M.P.No.21687 of
2010.
3. These appeals are filed by the appellant in each case
against the judgment and order passed by the High Court of
Judicature of Punjab and Haryana at Chandigarh in Criminal
Appeal No.405-DB of 2005, whereby the High Court, vide
JUDGMENT
its common judgment and order, has reduced
the sentence of the appellants from
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15 years to 10 years rigorous imprisonment as imposed by the
Trial Court and the fine is reduced from Rs.1,50,000/- to
Rs.1,00,000/- each on the ground that the recovery of
contraband substance from the appellants does not commensurate
with the sentence and fine as imposed by the Trial Court. In
default of payment of fine, the High Court has maintained the
sentence to undergo one year rigorous imprisonment.
3. Having heard learned counsel for the parties to the
lis and having carefully perused the records of the case , we
are of the opinion that these appeals, being devoid of merit,
are liable to be dismissed and are, therefore, dismissed
accordingly.
.......................J.
(H.L. DATTU)
.......................J.
(CHANDRAMAULI KR. PRASAD)
NEW DELHI;
DECEMBER 06, 2012
JUDGMENT
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