Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1655 OF 2015
(Arising out of Special Leave Petition (Crl.) No(s).9245/2013)
ALI HASAN @ MALLAH APPELLANT(S)
VERSUS
STATE OF UTTARAKHAND RESPONDENT(S)
J U D G M E N T
KURIAN ,J.
Leave granted.
Heard learned counsel appearing for the appellant and learned
counsel appearing for the respondent-State.
The appellant is aggrieved by the conviction under Sections
JUDGMENT
376 and 506 of the Indian Penal Code,1860 (for short 'IPC') and
sentence of ten years and one year respectively with default
clause. Having regard to the facts and circumstances of the present
case, We are of the considered view that hearing of the appeal be
limited to quantum of sentence. Neither the Trial Court nor the
High Court has given any indication for the award of ten years
under Section 376 IPC. Having regard to the facts of the case, we
are of view that ends of justice would be met by limiting the
sentence to the prescribed minimum. Therefore, the sentence under
Section 376 is modified to the prescribed minimum of seven years.
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We make it clear that no other modification is made in the sentence
under Section 506 or in the default clause. However, the sentences
shall run concurrently.
The appeal is partly allowed as above.
......................J.
[KURIAN JOSEPH]
......................J.
[ARUN MISHRA]
NEW DELHI;
DECEMBER 08,2015
JUDGMENT
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