Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 509 OF 2010
[ARISING OUT OF SLP(CRL.) 4270 OF 2007]
JAGDISH ..... APPELLANT
VERSUS
STATE OF M.P. ..... RESPONDENT
O R D E R
Leave granted.
We have heard the learned counsel for the
parties.
In the peculiar facts and in the light of the
statement made by the learned counsel for the
appellant that the appellant has undergone four years
of the sentence out of the ten years awarded to him, we
reduce the sentence to that already undergone.
The appeal is disposed of in the aforesaid
terms.
..................J
[HARJIT SINGH BEDI]
..................J
[AFTAB ALAM]
NEW DELHI
MARCH 12, 2010.