Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1866 OF 2012
(SPECIAL LEAVE PETITION(CRL.)NO.4563 OF 2012)
MOHAN LAL APPELLANT
VERSUS
STATE OF HARYANA RESPONDENT
O R D E R
1. Leave granted.
2. The appellant is aggrieved by his conviction and
sentence.
3. The appellant was put on trial for commission of the
offence under Section 302 and various other sections of the
Indian Penal Code, 1860. The Trial Court held him guilty under
Sections 304 Part -I and 449 of the Indian Penal Code and
sentenced him to undergo rigorous imprisonment for 10 years on
each count.
4. Aggrieved by the same, the appellant preferred an
JUDGMENT
appeal and the High Court, by the impugned judgment and order,
has reduced the sentence from 10 years to 7 years rigorous
imprisonment on each count.
5. Having heard learned counsel for the parties, in the
facts and circumstances of the case, we are of the opinion that
the sentence of 5 years for each of the offences shall meet the
ends of justice. Accordingly, we maintain the conviction of
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the appellant and reduce the sentence to 5 years rigorous
imprisonment on each count. The sentences shall run
concurrently
5. The appeal stands disposed of in the aforesaid terms.
.......................J.
(CHANDRAMAULI KR. PRASAD)
.......................J.
(RANJAN GOGOI)
NEW DELHI;
NOVEMBER 26, 2012
JUDGMENT
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