Crl.A. No.   of 2011 @ SLP(Crl) 5247 of 2011

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IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 1675  OF 2011 [ARISING OUT OF SLP (CRL) NO. 5247 OF 2011]

ANIL  KUMAR               ..... APPELLANT

VERSUS

STATE OF HARYANA  ..... RESPONDENT

O R D E R

None  appears  for  the  respondent-State  though  

served.

Leave granted.

Heard the learned counsel for the appellant.

Pursuant to the orders of this Court dated 15th  

July,  2011,  the  appellant  has  deposited  a  sum  of  `1  

lakh.   The  appellant  was  initially  convicted  by  the  

trial court for an offence punishable under Section 7 of  

the Essential Commodities Act and was awarded a sentence  

of two years rigorous imprisonment and payment of fine  

of `2,000/-.  The said sentence has been reduced by the  

High Court from two years to three months but enhanced  

the fine to `10,000/- from `2,000/-.   As of today, the  

appellant has undergone one month of the sentence.  

Crl.A. No.   of 2011 @ SLP(Crl) 5247 of 2011

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We,  accordingly,  reduce  the  sentence  of  the  

appellant to that already undergone enhancing his fine  

from `10,000/- to `1 lakh.   

In the light of the fact that  `  1,00,000/- has  

already been deposited,  we reduce the sentence of the  

appellant to that already undergone.  His bail bonds  

stand discharged.

The appeal stands disposed of in the above terms.

.....................J [HARJIT SINGH BEDI]

......................J [GYAN SUDHA MISRA]

NEW DELHI AUGUST 29, 2011.