IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 289 OF 2011 (SPECIAL LEAVE PETITION(CRL.)NO.6346 OF 2010)

DEVOVAR SURENDER ... APPELLANT(S)

VERSUS

STATE OF A.P. ... RESPONDENT(S)

O R D E R

Leave granted.

We have heard learned counsel for the parties. Learned counsel appearing for  the State submits that the  

appellant has already undergone actual sentence of about 13 months.  

On consideration of the totality of the facts and circumstances of  

this case, in our considered opinion ends of justice would be met,  

if while maintaining the conviction, the appellant is released on  

the sentence already undergone. We order accordingly.

The Criminal Appeal is disposed of accordingly.

...................J. (DALVEER BHANDARI)

...................J. (DEEPAK VERMA)

NEW DELHI; 31ST JANUARY, 2011