Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1836 OF 2008
(Arising out of SLP(Crl.) No.6269/2008)
DHARAM RAJ & ANR. .....APPELLANT(S)
VERSUS
STATE OF HARYANA ....RESPONDENT(S)
O R D E R
Leave granted.
Considering the facts and circumstances of the present case and after hearing the learned
counsel for the parties, we modify the order of the trial court as affirmed by the High Court to the
extent that the sentence which was awarded to the appellants is reduced to four months. The
appellants shall serve out the remaining sentence if not already undergone.
The appeal is disposed of accordingly.
.............................J.
( TARUN CHATTERJEE )
.............................J.
( V.S.SIRPURKAR )
NEW DELHI;
NOVEMBER 17, 2008.