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IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 1866  OF 2012 (SPECIAL LEAVE PETITION(CRL.)NO.4563 OF 2012)  

MOHAN LAL  APPELLANT

                VERSUS

STATE OF HARYANA  RESPONDENT

O R D E R

1. Leave granted.

2. The  appellant  is  aggrieved  by  his  conviction  and  

sentence.   

3. The appellant was put on trial for commission of the  

offence under Section 302 and various other sections of the  

Indian Penal Code, 1860. The Trial Court held him guilty under  

Sections  304 Part  -I and  449 of  the Indian  Penal Code  and  

sentenced him to undergo rigorous imprisonment for 10 years on  

each count.

4. Aggrieved  by  the  same,  the  appellant  preferred  an  

appeal and the High Court, by the impugned judgment and order,  

has reduced the sentence from 10 years to 7 years rigorous  

imprisonment on each count.  

5. Having heard learned counsel for the parties, in the  

facts and circumstances of the case, we are of the opinion that  

the sentence of 5 years for each of the offences shall meet the  

ends of justice.  Accordingly, we  maintain  the  conviction of

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the  appellant  and  reduce  the  sentence  to  5  years  rigorous  

imprisonment  on  each  count.  The  sentences  shall  run  

concurrently   

5. The appeal stands disposed of in the aforesaid terms.

.......................J. (CHANDRAMAULI KR. PRASAD)

.......................J. (RANJAN GOGOI)

NEW DELHI; NOVEMBER 26, 2012