Full Judgment Text
Crl.A. 415 of 2007
1
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 415 OF 2007
JAI BHAGWAN ..... APPELLANT
VERSUS
STATE OF HARYANA ..... RESPONDENT
O R D E R
1. We have heard the learned counsel for the parties.
2. The appellant had been convicted under Sections
307/34, 325/34 and 323/34 and awarded a sentence of three
years with fine for the first mentioned offence and to
lesser terms of imprisonment for the other offences. As
of today he has undergone only one day of the sentence.
The impugned order of the High Court was made observing
that in view of the compromise entered into between the
parties, the sentence on the appellant would be till the
`
rising of the Court along with a fine of 10,000/-. This
order has been challenged by the appellant seeking an
outright acquittal.
th
3. We had issued notice in this matter on the 19
March, 2007 as to why the sentence awarded to the
Crl.A. 415 of 2007
2
appellant by the High Court should not be enhanced, as the
said order was completely contrary to all principles of
law as it trivialised a serious offence. We, accordingly,
th
set aside the order of the High Court dated 19 October,
2006 and remit the case to the High Court for a fresh
decision.
4. Pursuant to the non-bailable warrants issued by
th
this Court on the 10 June, 2011, we are told that the
appellant has been taken into custody. We, accordingly,
direct that he be released on bail to the satisfaction of
the Chief Judicial Magistrate, Jhajjar pending the
disposal of his appeal by the High Court.
5. Parties are directed to appear before the
Registrar(Judicial), High Court of Punjab and Haryana High
th
Court on the 7 September, 2011 to complete the service.
6. The appeal stands disposed of in the above terms.
..................J
[HARJIT SINGH BEDI]
...................J
[GYAN SUDHA MISRA]
NEW DELHI
JULY 22, 2011.