STATE OF M.P. Vs RINKU SINGH
Bench: ANIL R. DAVE,ADARSH KUMAR GOEL
Case number: Crl.A. No.-001445-001445 / 2015
Diary number: 422 / 2013
Advocates: C. D. SINGH Vs
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Non-Repotable
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
Criminal Appeal No.1445 of 2015 arising out of S.L.P. (Criminal) No. 620 of 2013
State of Madhya Pradesh ... APPELLANT(S) VS.
Rinku Singh ... RESPONDENT(S) J U D G M E N T
Anil R. Dave, J.
1. Leave granted. 2. Heard the learned counsel for the parties. 3. We have gone through the impugned judgement and noted the nature of injuries caused by fire arm to the victim. In our view, reduction of sentence by the High Court is not proper. We are of the view that atleast three years' sentence ought to have been imposed on the respondnt-accused. 4. In these circumstances, we modify the impugned judgement to the effect that the sentence shall be enhanced to three years. 5. The appeal stands disposed of as allowed to the above extent.
.................J.
[ANIL R. DAVE]
..................J. [ADARSH KUMAR GOEL]
New Delhi; 2nd November, 2015.
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