Q. What are the equivalent citations for Malkiat Singh and Another vs State of Punjab and Others ?

The equivalence citation are(1982) 3 SCC 371 ; LQ/SC/1981/118 ;

Malkiat Singh And Another Vs. State Of Punjab And Others On 27 February, 1981

Q: Q. What was the bench assigned for the case Malkiat Singh and Another vs State of Punjab and Others?

HONBLE JUSTICE A. C. GUPTA, HONBLE JUSTICE BAHARUL ISLAM

Open iDraf

Malkiat Singh And Another v. State Of Punjab And Others

Malkiat Singh And Another
v.
State Of Punjab And Others

(Supreme Court Of India)

Criminal Appeal No. 209 Of 1981 | 27-02-1981

1. It appears that in this case the accused have entered into a compromise with the persons injured in the occurrence out of which this appeal arises. Taking note of this fact and following the decision of this Court in Ram Pujan v. State of U.P. (AIR 1973 SC 2418 [LQ/SC/1973/213] : (1973) 2 SCC 456 [LQ/SC/1973/213] : 1973 SCC (Cri) 870 [LQ/SC/1973/213] ), the High Court in effect reduced the sentence of imprisonment of the two of the appellants before it to the periods already undergone by them, but in the case of the other two who are appellants before us a different order was made. We think that the ends of justice would be met if the sentences of imprisonment passed on the appellants before us are also reduced to the periods undergone by them. We do not disturb the sentences of fine imposed on the appellants.

2. The appeal is disposed of accordingly.

Advocates List

For

Bench List

HON'BLE JUSTICE A. C. GUPTA

HON'BLE JUSTICE BAHARUL ISLAM

Eq Citation

(1982) 3 SCC 371

LQ/SC/1981/118

HeadNote

Penal Code, 1860 — Ss. 302/34 — Murder trial — Sentence — Compromise between accused and injured — Effect — Sentence of imprisonment reduced to period already undergone — Sentence of fine not disturbed — Criminal Procedure Code, 1973, S. 320