Bachan Singh vs Sukhdev Singh And Ors
2022 Latest Caselaw 17443 P&H

     IN THE HIGH COURT OF PUNJAB AND HARYANA
                  AT CHANDIGARH


                          CRR 2168 of 2003 (O&M)
                          Reserved on:-01.12.2022
                          Date of Decision: 21.12.2022

Bachan Singh                                             ... Revisionist
                                Versus
Sukhdev Singh and others                                ... Respondents


CORAM :      HON'BLE MR. JUSTICE N.S.SHEKHAWAT

Present :   Mr. Raman B. Garg, Advocate
            as Amicus Curiae assisted by
            Ms. Gitanjali Chhabra and Mayank Garg, Advocate
            for the revisionist.

            Mr. Rahul Vats, Advocate
            as Amicus Curiae for the respondents.

N.S.SHEKHAWAT, J.

Bachan Singh son of Bhagat Singh has preferred the

instant revision petition before this Court with a prayer to enhance the

sentence imposed on the present respondents and it was prayed that

adequate compensation may be awarded to the heirs of Balbir Singh

(since deceased).

This Court vide judgment of even date has disposed of

the CRA-S-1828-SB of 2003 titled as Sukhdev Singh and others Vs.

State of Punjab and the sentence of imprisonment awarded to the

present respondents has been ordered to be reduced to the one already

undergone by them. However, the amount of compensation, which is

to be awarded to the heirs of Balbir Singh (since deceased) has been

ordered to be enhanced.

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 CRR 2168 of 2003 (O&M)                                         -2-

In view of the above, this revision petition has been

rendered infructuous.

Disposed of as such.

All pending applications, if any, are disposed of,

accordingly.

The case property, if any, may be dealt with as per the

rules after expiry of period of limitation for filing the appeal.

Records of the Court below be sent back.

In the end, I record my appreciation for Mr. Rahul Vats

and Mr. Raman B. Garg, learned Amicus Curiae, who had rendered

able assistance to this Court.

21.12.2022                                     (N.S.SHEKHAWAT)
amit rana                                            JUDGE


               Whether reasoned/speaking :             Yes/No
               Whether reportable         :            Yes/No




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