IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 1386 OF 2010 [ARISING OUT OF SPECIAL LEAVE PETITION (CRL.) NO. 9545 OF 2009]

 GULAB SINGH  ..... APPELLANT

VERSUS

STATE OF PUNJAB  ..... RESPONDENT

O R D E R

Leave granted.

We have  heard the  learned counsel  for the  

parties.

In the light of the fact that the High Court  

has thought it fit to convict the appellants under  

Section 304 Part II simplicitor of the Indian Penal  

Code with a sentence of 10 years R.I. and also in  

the light of the fact that the prosecution started  

in the year 1993 and the appellants have already  

undergone  more  than  one  year  of  the  sentence  

awarded to them,  we think it would be appropriate  

to reduce the sentence to 5 years R.I.

We modify  the impugned  order to  the above  

extent.  The appeal is allowed in the aforesaid  

terms.   

   ......................J  [HARJIT SINGH BEDI]

......................J    [C.K. PRASAD]

NEW DELHI JULY 27, 2010.

IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 1369 OF 2010 [ARISING OUT OF SPECIAL LEAVE PETITION (CRL.) NO. 34 OF 2010]

 LABH SINGH &THANA SINGH & ORS.  ..... APPELLANTS

VERSUS

STATE OF PUNJAB  ..... RESPONDENT

O R D E R

Leave granted.

We have  heard the  learned counsel  for the  

parties.

In the light of the fact that the High Court  

has thought it fit to convict the appellants under  

Section 304 Part II simplicitor of the Indian Penal  

Code with a sentence of 10 years R.I. and also in  

the light of the fact that the prosecution started  

in the year 1993 and the appellants have already  

undergone  more  than  one  year  of  the  sentence  

awarded to them,  we think it would be appropriate  

to reduce the sentence to 5 years R.I.

We modify  the impugned  order to  the above  

extent.  The appeal is allowed in the aforesaid  

terms.   

   ......................J  [HARJIT SINGH BEDI]

......................J    [C.K. PRASAD]

NEW DELHI JULY 27, 2010.