Full Judgment Text
Crl.A. No. 881 of 2008
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 881 of 2008
MUNNA & ANR. ..... APPELLANTS
VERSUS
STATE OF M.P. ..... RESPONDENT
O R D E R
1. We have heard the learned counsel for the
parties.
2. The High Court, has, while dismissing the appeal
filed by the present appellants for the offences
punishable under Section 323 IPC sentenced them to one
year imprisonment. It has been prayed by the learned
counsel for the appellants that the appellants be
granted probation under Section 360 of the Code of
Criminal Procedure.
3. In the light of the facts pointed out to us
during the course of hearing and dealt with in the
judgment of the High Court and as the incident having
occurred way back in 1999, we direct that the
Crl.A. No. 881 of 2008
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appellants be released on probation under Section 360
`
Cr.P.C. by entering into a bond in the sum of 1000/-
with two sureties of a like amount to the satisfaction
of the trial court and undertaking to maintain peace
and be of good behavious for a period of one year.
The appeal is allowed to the above extent.
.........................J
[HARJIT SINGH BEDI]
........................J
[CHANDRAMAULI KR. PRASAD]
NEW DELHI
APRIL 19, 2011.