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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 148 OF 2017

[ @ SPECIAL LEAVE PETITION (CRL.) NO. 9253 OF 2014 ] ABHIJIT DAS                                   Appellant(s)

                               VERSUS STATE OF TRIPURA                              Respondent(s)

J U D G M E N T

KURIAN, J. 1. Leave granted. 2. While issuing notice on 19.11.2014, the scope of the notice was limited to the question of sentence.   3. It is not in dispute that the conviction maintained was only under Section 324 IPC.  We are informed that the appellant has undergone sentence of around three months. 4. Looking  at  the  nature  of  injury  and  other circumstances, we are of the view that the interest of justice would be served in case the sentence is altered to the period already undergone.  Ordered accordingly.   5. In view of the above, the appeal is allowed to the above extent.

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ A. M. KHANWILKAR ]  

New Delhi; January 20, 2017.