Full Judgment Text
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
JUDGMENT
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.
JUDGMENT
.....................J
(DALVEER BHANDARI)
.....................J
(DIPAK MISRA)
New Delhi;
March 12, 2012.
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