KHARAK SINGH Vs STATE OF HARYANA
Bench: HARJIT SINGH BEDI,CHANDRAMAULI KR. PRASAD, , ,
Case number: Crl.A. No.-000715-000715 / 2011
Diary number: 22797 / 2010
Advocates: (MRS. ) VIPIN GUPTA Vs
KAMAL MOHAN GUPTA
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 715 OF 2011 [ARISING OUT OF S.L.P. (CRL.) NO. 8156 OF 2010]
KHARAK SINGH .. APPELLANT
vs.
STATE OF HARYANA .. RESPONDENT
O R D E R
Leave granted.
After hearing the learned counsel for the parties
and in the light of the supposed compromise between them,
we reduce the sentence imposed on the appellant from 5 to
2½ years.
With this modification in the sentence, the appeal
is dismissed.
.......................J. (HARJIT SINGH BEDI)
.......................J.
(CHANDRAMAULI KR. PRASAD) New Delhi,
March 11, 2011.