Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 713 OF 2010
[ARISING OUT OF SLP(CRL.) NO. 6756 OF 2009]
RAJENDER SINGH ..... APPELLANT
VERSUS
STATE OF UTTARAKHAND ..... RESPONDENT
O R D E R
Leave granted.
We have heard the learned counsel for the
parties.
In the light of the fact that the incident
happened in May, 1990 and the appellant has
undergone about 9 months of the sentence out of the
two years awarded under Section 324 of the Indian
Penal Code, we dispose of this matter reducing the
sentence of the appellant to that already undergone.
..................J
[HARJIT SINGH BEDI]
..................J
[AFTAB ALAM]
NEW DELHI
MARCH 15, 2010.