Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 715 OF 2011
[ARISING OUT OF S.L.P. (CRL.) NO. 8156 OF 2010]
KHARAK SINGH .. APPELLANT
vs.
STATE OF HARYANA .. RESPONDENT
O R D E R
Leave granted.
After hearing the learned counsel for the parties
and in the light of the supposed compromise between them,
we reduce the sentence imposed on the appellant from 5 to
2½ years.
With this modification in the sentence, the appeal
is dismissed.
.......................J.
(HARJIT SINGH BEDI)
.......................J.
(CHANDRAMAULI KR. PRASAD)
New Delhi,
March 11, 2011.