IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 101 OF 2011 [ARISING OUT OF SLP(CRL.)NO. 8403 OF 2010]

RAJESH KUMAR @ KHANNA ..... APPELLANT

VERSUS

STATE OF HARYANA ..... RESPONDENT

O R D E R

    Leave granted. We  had  issued  notice  in  this  matter  confined  

only to the question of sentence.   

We see from the record that the appellant has  

undergone 13 months of the sentence imposed on him for  

offences punishable under Section 325 of the Indian  

Penal Code.   

In view of the above, facts, we feel that the  

ends  of  justice  would  be  met  if  the  sentence  is  

reduced to that already undergone by him.  With this  

modification  in  the  sentence,  the  appeal  stands  

dismissed.  The appellant shall be released forthwith  

if not required in connection with any other case.  

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

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

NEW DELHI

JANUARY 11, 2011.