DEVOVAR SURENDER Vs STATE OF A.P.
Bench: DALVEER BHANDARI,DEEPAK VERMA, , ,
Case number: Crl.A. No.-000289-000289 / 2011
Diary number: 21780 / 2010
Advocates: ANU GUPTA Vs
C. K. SUCHARITA
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 289 OF 2011 (SPECIAL LEAVE PETITION(CRL.)NO.6346 OF 2010)
DEVOVAR SURENDER ... APPELLANT(S)
VERSUS
STATE OF A.P. ... RESPONDENT(S)
O R D E R
Leave granted.
We have heard learned counsel for the parties. Learned counsel appearing for the State submits that the
appellant has already undergone actual sentence of about 13 months.
On consideration of the totality of the facts and circumstances of
this case, in our considered opinion ends of justice would be met,
if while maintaining the conviction, the appellant is released on
the sentence already undergone. We order accordingly.
The Criminal Appeal is disposed of accordingly.
...................J. (DALVEER BHANDARI)
...................J. (DEEPAK VERMA)
NEW DELHI; 31ST JANUARY, 2011