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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  

its   common    judgment    and    order,   has    reduced  

the      sentence      of       the         appellants    from  

...2

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: 2 :

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