Full Judgment Text
Non-Repotable
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
Criminal Appeal No.1445 of 2015
arising out of S.L.P. (Criminal) No. 620 of 2013
State of Madhya Pradesh ... APPELLANT(S)
VS.
Rinku Singh ... RESPONDENT(S)
J U D G M E N T
Anil R. Dave, J.
1. Leave granted.
2. Heard the learned counsel for the parties.
3. We have gone through the impugned judgement and
noted the nature of injuries caused by fire arm to the
victim. In our view, reduction of sentence by the High
Court is not proper. We are of the view that atleast
three years' sentence ought to have been imposed on the
respondnt-accused.
4. In these circumstances, we modify the impugned
judgement to the effect that the sentence shall be
enhanced to three years.
JUDGMENT
5. The appeal stands disposed of as allowed to the
above extent.
.................J.
[ANIL R. DAVE]
..................J.
[ADARSH KUMAR GOEL]
New Delhi;
nd
2 November, 2015.
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