Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1593 OF 2009
(Arising out of S.L.P. (Crl.) No.1156 of 2008)
Pramod Kumar ...Appellant(s)
Versus
State of Bihar ...Respondent(s)
O R D E R
Leave granted.
Heard learned counsel for the parties.
The appellant was convicted by the Trial Court. His
conviction has been upheld by the High Court in appeal. At
the time of admission, rule was issued limited to the
question of sentence only. It has been stated by learned
counsel appearing on behalf of the appellant that the
appellant has remained in custody for a period of about six
months. In our view, ends of justice would be met if the
period of sentence of imprisonment awarded against the
appellant is reduced to be period already undergone by him.
Accordingly, the appeal is allowed in-part and, while
upholding the conviction of the appellant, the sentence of
imprisonment awarded against him is reduced to the period
already undergone by him.
The appellant, who is on bail, is discharged from the
liability of bail bonds.
......................J.
[B.N. AGRAWAL]
......................J.
[G.S. SINGHVI]
New Delhi,
August 24, 2009.