IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 215 OF 2011 (@ SPECIAL LEAVE PETITION(CRL.)NO.4219 OF 2010)  

GURMAIL SINGH & ANR. ... APPELLANT(S)

VERSUS

STAE OF PUNJAB ... RESPONDENT(S)

O R D E R Leave granted.

We have heard learned counsel for the parties. Both the appellants have undergone more than one year of  

sentence.   On  consideration  of  the  totality  of  the  facts  and  

circumstances of this case, we are of the considered opinion that  

interest of justice would be met if the appellants are released on  

the sentence already undergone.  Both the appellants undertakes to  

pay a sum of Rs.50,000/- each to the Complainant-Sadhu Singh within  

four weeks from today and submit compliance to this Court by way of  

an affidavit.

The appeal is disposed of accordingly.

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

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

NEW DELHI; 24TH JANUARY, 2011