ANIL KUMAR vs. STATE OF HARYANA

Case Type: Criminal Appeal

Date of Judgment: 29-08-2011

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Full Judgment Text

Crl.A. No. of 2011 @ SLP(Crl) 5247 of 2011 1 IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 1675 OF 2011 [ARISING OUT OF SLP (CRL) NO. 5247 OF 2011] ANIL KUMAR ..... APPELLANT VERSUS STATE OF HARYANA ..... RESPONDENT O R D E R None appears for the respondent-State though served. Leave granted. Heard the learned counsel for the appellant. th Pursuant to the orders of this Court dated 15 ` July, 2011, the appellant has deposited a sum of 1 lakh. The appellant was initially convicted by the trial court for an offence punishable under Section 7 of the Essential Commodities Act and was awarded a sentence of two years rigorous imprisonment and payment of fine `2 of ,000/-. The said sentence has been reduced by the High Court from two years to three months but enhanced ` ` the fine to 10,000/- from 2,000/-. As of today, the appellant has undergone one month of the sentence. Crl.A. No. of 2011 @ SLP(Crl) 5247 of 2011 2 We, accordingly, reduce the sentence of the appellant to that already undergone enhancing his fine ` ` from 10,000/- to 1 lakh. ` In the light of the fact that 1,00,000/- has already been deposited, we reduce the sentence of the appellant to that already undergone. His bail bonds stand discharged. The appeal stands disposed of in the above terms. .....................J [HARJIT SINGH BEDI] ......................J [GYAN SUDHA MISRA] NEW DELHI AUGUST 29, 2011.