Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 170 of 2008
SHAILENDRA KUMAR SINHA ..... APPELLANT
VERSUS
STATE OF BIHAR (NOW JHARKHAND) ..... RESPONDENT
O R D E R
The case has been called over twice. The learned
counsel for the appellant is not present.
Even otherwise, we find that the High Court has
reduced the sentence of the appellant to that already
undergone by him. We, therefore, find no case for
interference is made out.
The Criminal Appeal is dismissed.
..............................J
[HARJIT SINGH BEDI]
..............................J
[CHANDRAMAULI KR. PRASAD]
NEW DELHI
MARCH 29, 2011.