Crl.A. Nos.    of 2011 @ SLP(Crl) 9303-9305 of 2010 1

IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NOs. 50-52 OF 2011 (ARISING OUT OF  

SPECIAL LEVE PETITION (CRL.) NOS. 9303-9305 OF 2010)

MASTER PRASAD & ANR. .... APPELLANTS

VERSUS

STATE OF RAJASTHAN ..... RESPONDENT

O R D E R

Delay condoned.

Leave granted.

The  appellants  herein   were  convicted  by  the  

Additional Sessions Judge, Ramganjmandi, District Kota  

under Section 395 of the Indian Penal Code and sentenced  

to undergo rigorous imprisonment for a period of ten  

years and a fine of Rs.1,000/- and in default to undergo  

further rigorous imprisonment for a period of one month.  

It  is  the  conceded  position  that  as  of  today  the  

appellants have undergone imprisonment for more than 5½  

years.

Appellant herein, Master Prasad,  preferred S.B.  

Criminal  Appeal  No.  1196  of  2008  through  a  private  

counsel and S.B. Criminal Jail Appeal No. 0223 of 2008  

from  jail  whereas  the  other  appellant  Kannu  Bhaijala

Crl.A. Nos.    of 2011 @ SLP(Crl) 9303-9305 of 2010 2

preferred  S.B.  Criminal  Jail  Appeal  No.  775  of  2008  

before the High Court and the High Court vide its common  

judgment dated 29th July, 2009,  while confirming the  

conviction reduced the sentence of ten years to seven  

years rigorous imprisonment.   The present appeals by  

way  of  special  leave  have  been  filed  impugning  the  

judgments of the courts below.  

We have heard learned counsel for the parties.  In  

the light of the facts that have been brought to our  

notice and some of the High Court's observations, we  

feel  that  the  ends  of  justice  would  be  met  if  the  

sentence of the appellants is reduced from 7 years to  

that already undergone.

With  this  modification  in  the  sentence,  the  

appeals are dismissed.

The  appellants  be  released  forth  with  if  not  

wanted in any other case.

.........................J    [HARJIT SINGH BEDI]

.........................J [CHANDRAMAULI KR. PRASAD]

NEW DELHI JANUARY 05, 2011.

Crl.A. Nos.    of 2011 @ SLP(Crl) 9303-9305 of 2010 3