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Non-Repotable

IN THE SUPREME COURT OF INDIA                   CRIMINAL APPELLATE JURISDICTION

Criminal Appeal No.1445 of 2015 arising out of S.L.P. (Criminal) No. 620 of 2013

    State of Madhya Pradesh       ... APPELLANT(S)                  VS.

Rinku Singh    ... RESPONDENT(S)         J U D G M E N T

Anil R. Dave, J.

1. Leave granted. 2. Heard the learned counsel for the parties. 3. We  have  gone  through  the  impugned  judgement  and  noted the nature of injuries caused by fire arm to the  victim.  In our view, reduction of sentence by the High  Court is not proper.  We are of the view that atleast  three years' sentence ought to have been imposed on the  respondnt-accused. 4. In  these  circumstances,  we  modify  the  impugned  judgement  to  the  effect  that  the  sentence  shall  be  enhanced to three years. 5. The  appeal stands  disposed of  as allowed  to the  above extent.

       .................J.

[ANIL R. DAVE]

..................J. [ADARSH KUMAR GOEL]

New Delhi; 2nd November, 2015.

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