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NON-REPORTABLE  IN THE SUPREME COURT OF INDIA

                  CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.1437/2015 (Arising out of SLP(Crl.)No.7566/2015)

        GURCHARAN SINGH               ... APPELLANT(S)                  VS.

        STATE OF PUNJAB               ... RESPONDENT(S)

       J U D G M E N T

ANIL R. DAVE, J.

1. Though served, nobody appears for the respondent.

2. Leave granted.

3. Heard the learned counsel for the appellant.

4. We  have  perused  the  impugned  judgment  and  the  relevant record.  Looking at the facts of the case and in  view of the peculiar fact that the appellant is quite aged  and suffers from some ailments, the sentence imposed upon  him is reduced to one year. 5. The appeal is disposed of as allowed to the above  

extent.  

       ..............J.

[ANIL R. DAVE]

..............J. [ADARSH KUMAR GOEL]

New Delhi; 2nd November, 2015.