Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1267 OF 2002
Ajit Singh ...Appellant(s)
Versus
State of Punjab ...Respondent(s)
O R D E R
Heard learned counsel for the parties.
The trial court convicted the appellant under Section 325 of the Indian
Penal Code and sentenced him to undergo rigorous imprisonment for a period of
three years and to pay fine of Rs. 500/-; in default, to undergo further imprisonment
for a period of four months. On appeal being preferred, the High Court confirmed
the conviction and sentence. Hence, this appeal by special leave.
Learned counsel appearing on behalf of the appellant pressed this appeal
on the question of sentence and made a prayer that as the appellant has remained in
custody for about one year, sentence for imprisonment awarded to him may be
reduced to the period already undergone. In our view, the ends of justice would be
met in case the sentence of imprisonment awarded to the appellant is reduced to the
period already undergone.
The appeal is, accordingly, allowed in part. While upholding the
conviction of the appellant, sentence of
...2/-
-2-
imprisonment awarded to him is reduced to the period already undergone. The
appellant, who is on bail, is discharged from the liability of bail bonds.
......................J.
[B.N. AGRAWAL]
......................J.
[G.S. SINGHVI]
New Delhi,
May 06, 2009.