Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.318 OF 2002
Narsingh Mahto & Ors. ...Appellant(s)
Versus
State of Bihar ...Respondent(s)
O R D E R
Heard learned counsel for the parties.
The appellants were convicted by the Trial Court under Sections 366 and
452 of the Indian Penal Code, 1860, and sentenced to undergo rigorous
imprisonment for a period of seven years on each count. Both the sentences,
however, were ordered to run concurrently. On appeal being preferred, the High
Court confirmed the convictions. Hence, this appeal by special leave.
Learned counsel appearing on behalf of the appellants submitted that the
appellants have remained in custody for a period of more than three years and, as
the occurrence had taken place in the year 1987, the sentence of imprisonment may
be reduced to the period already undergone by them. In the facts and
circumstances of the present case, the prayer is reasonable and must be granted.
....2/-
- 2 -
Accordingly, the appeal is allowed in-part and, while upholding the
convictions of the appellants, the sentence of imprisonment awarded against them is
reduced to the period already undergone by them.
The appellants, who are on bail, are discharged from the liability of bail
bonds.
......................J.
[B.N. AGRAWAL]
......................J.
[G.S. SINGHVI]
......................J.
[H.L. DATTU]
New Delhi,
July 22, 2009.