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IN THE SUPREME COURT OF INDIA

CRIMINAL  APPELLATE JURISDICTION  

CRIMINAL      APPEAL     NO.     523       OF      2012   

(Arising out of SLP(Crl.) No.7719/2009)

LABH SINGH & ORS.                         Appellant(s)

                    :VERSUS:

STATE OF HARYANA & ANR.                   Respondent(s)

O     R     D     E     R   

1. Leave granted.

2. We have heard the learned counsel for the  

parties.

3. According to the impugned judgment passed by  

the High Court, appellant No.1 is more than 82 years  

of age and appellant Nos.2 & 3 are 72 and 62 years  

of age respectively.    

4. This is an incident of 1985. The appellants  

have already undergone part of the sentence.  

Sending them to jail after a lapse of about 27  

years, in the facts and circumstances of this case,  

would not be justified.  

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5. On a consideration of the totality of the  

facts and circumstances of this case, we are of the  

opinion that ends of justice would meet if we direct  

each of the appellants to pay Rs.1 lakh to the  

complainant/injured persons.  We direct accordingly.  

Let the amount be deposited before the Trial Court  

within two weeks from today and after the amount is  

deposited, the Trial Court shall disburse the amount  

equally among the injured persons.      

6. Consequently, the sentence of the appellants  

is reduced to the period already undergone by them,  

the impugned judgment is modified to the  

aforementioned extent and the appeal is partly  

allowed.    

.....................J (DALVEER BHANDARI)

.....................J (DIPAK MISRA)

New Delhi; March 12, 2012.