11 March 2011
Supreme Court
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KHARAK SINGH Vs STATE OF HARYANA

Bench: HARJIT SINGH BEDI,CHANDRAMAULI KR. PRASAD, , ,
Case number: Crl.A. No.-000715-000715 / 2011
Diary number: 22797 / 2010
Advocates: (MRS. ) VIPIN GUPTA Vs KAMAL MOHAN GUPTA


1

IN THE SUPREME COURT OF  INDIA     CRIMINAL APPELLATE JURISDICTION   

     CRIMINAL APPEAL NO. 715 OF 2011 [ARISING OUT OF S.L.P. (CRL.) NO. 8156 OF 2010]

KHARAK SINGH ..  APPELLANT

vs.

STATE OF HARYANA ..  RESPONDENT

O R D E R

Leave granted.

After hearing the learned counsel for the parties  

and in the light of the supposed compromise between them,  

we reduce the sentence imposed on the appellant from 5 to  

2½ years.

With this modification in the sentence, the appeal  

is dismissed.

  

                   .......................J.          (HARJIT SINGH BEDI)

       

                   .......................J.

                                (CHANDRAMAULI KR. PRASAD) New Delhi,

    March 11, 2011.