This appeal by special leave is directed against the judgment and orderdated in Criminal Appeal No -SB of whereby the HighCourt of Punjab and Haryana at Chandigarh while upholding the ... conviction ofaccused-appellants for the offence under Section read with Section ofthe Indian Penal Code 'IPC' has modified the sentence of four years rigorous imprisonment and fine of Rs - with default stipulation asawarded by the Additional Sessions Judge Rewari in Sessions Case No of to that of rigorous imprisonment for two and half years