Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL No.620 OF 2009
(Arising out of SLP(Crl.)Nos.2375 of 2007)
ASGAR .....APPELLANT(S)
VERSUS
STATE OF UTTARAKHAND ....RESPONDENT(S)
O R D E R
Leave granted.
Considering the facts and circumstances of the present case, particularly the age of the
appellant-accused, we reduce the sentence of the appellant-accused to three months only.
If the appellant has not served out the sentence, he shall be taken into custody to serve out
the sentence.
The appeal is disposed of accordingly.
.............................J.
( TARUN CHATTERJEE )
.............................J.
( V.S.SIRPURKAR )
NEW DELHI;
MARCH 31, 2009.