JANDEL SINGH Vs STATE OF M.P.
Bench: H.L. DATTU,M.Y. EQBAL
Case number: Crl.A. No.-001045-001045 / 2013
Diary number: 17046 / 2009
Advocates: ASHA GOPALAN NAIR Vs
C. D. SINGH
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IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1045 OF 2013 (@ SPECIAL LEAVE PETITION (CRL.) NO.5163 OF 2009)
JANDEL SINGH ...APPELLANT
VERSUS
STATE OF M.P. ...RESPONDENT
O R D E R
1. Delay condoned.
2. Leave granted.
3. This appeal is directed against the judgment and order
passed by the High Court of Madhya Pradesh at Gwalior in Criminal
Appeal No.294 of 2000, dated 01.04.2008. By the impugned judgment
and order, the High Court has reduced the sentence of the appellant
from 10 years rigorous imprisonment to 7 years rigorous imprisonment
with fine for the offence punishable under Section 376 of the Indian
Penal Code, 1860.
4. Ms. Asha G. Nair, learned counsel appearing for the
appellant, submits that the appellant has already undergone the
sentence so awarded by the High Court.
5. Placing on record the statement so made by the learned
counsel for the appellant, we direct that the appellant be released
forthwith if not required in any other case.
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6. We clarify that, if, for any reason, the appellant has not
completed the 7 years of sentence awarded by the High Court, we
reduce the sentence to the period already undergone by the
appellant.
7. This order shall not be treated as a precedent in any
other case.
8. The Criminal appeal is disposed of accordingly.
Ordered accordingly.
...................J. (H.L. DATTU)
...................J. (M.Y. EQBAL)
NEW DELHI; JULY 26, 2013.