Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 632 OF 2009
[Arising out of SLP(Crl.)No.8405 of 2008]
SANJEEV KUMAR ... Appellant(s)
Versus
STATE OF PUNJAB AND ANR. ... Respondent(s)
O R D E R
Leave granted.
Heard learned counsel for the respective parties.
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On 28 November, 2008, we had issued notice on the special leave petition
and had allowed the application for impleadment of the complainant as party to the
proceedings, having regard to the submissions which had been made that the parties
had compromised the matter between themselves. It has been jointly submitted by
the appellant and the added respondent that the quantum of sentence could be
considered in that background.
Having considered the submissions made and the circumstances of the case,
we allow the appeal partially and while maintaining the conviction, reduce the
sentence to the period already undergone.
The appeal is partly allowed and disposed of accordingly.
...................J.
(ALTAMAS KABIR)
...................J.
(V.S. SIRPURKAR)
New Delhi,
April 02, 2009.