IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 1164  OF 2011 (@ SPECIAL LEAVE PETITION(CRL.)NO.2154 OF 2011)

GURMEET SINGH ... APPELLANT

VERSUS

STATE OF PUNJAB ... RESPONDENT

O R D E R

            Leave granted. We  have  heard  the  learned  counsel  for  the  

parties.  

Learned counsel for the appellant submits that  

the appellant has already paid the fine imposed by the  

trial Court.

In the peculiar facts and circumstances of the  

case, in our considered view, ends of justice would meet if  

the appellant's sentence is reduced from two years R.I. to  

nine months R.I. We order accordingly.  

With this modification in the order of sentence,  

this appeal is disposed of.   

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

....................J. (V.S. SIRPURKAR)

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

NEW DELHI; 12TH MAY, 2011