BARHAM SINGH Vs STATE OF HARYANA
Bench: HARJIT SINGH BEDI,CHANDRAMAULI KR. PRASAD, , ,
Case number: Crl.A. No.-000100-000100 / 2011
Diary number: 28342 / 2010
Advocates: PARMANAND GAUR Vs
KAMAL MOHAN GUPTA
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 100 OF 2011 [ARISING OUT OF SLP(CRL.)NO. 8426 OF 2010]
BARHAM SINGH ..... APPELLANT
VERSUS
STATE OF HARYANA ..... RESPONDENT
O R D E R
Leave granted. We had issued notice in this matter confined
only to the question of sentence.
We see from the record that the appellant has
undergone 13 months of the sentence imposed on him for
offences punishable under Section 325 of the Indian
Penal Code.
In view of the above, facts, we feel that the
ends of justice would be met if the sentence is
reduced to that already undergone by him. With this
modification in the sentence, the appeal stands
dismissed. The appellant shall be released forthwith
if not required in connection with any other case.
...... ..................J [HARJIT SINGH BEDI]
........................J [CHANDRAMAULI KR. PRASAD]
NEW DELHI
JANUARY 11, 2011.