Nalini Hatui @ Lakur Hatui & Ors Vs. State of West Bengal
O R D E R
Leave granted.
We have heard learned counsel for the parties.
All appellants are of advance age and appellant No.8 is 97 years of age and they have already undergone actual sentence of more than one year 10 months. On consideration of the totality of the facts and circumstances of this case, we are of the considered view that ends of justice would meet if, while maintaining the conviction of the appellants, they are directed to be released on the sentence already undergone by them. We direct accordingly. The criminal appeal is, accordingly, disposed of.
...................J. (DALVEER BHANDARI)
...................J. (DEEPAK VERMA)
NEW DELHI;
4TH APRIL, 2011
