Claudio Fernandes Vs. State of Goa [2008] INSC 1349 (12 August 2008)

Judgment

CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO.834 OF 2001 Claudio Fernandes ...Appellant(s) Versus State of Goa ...Respondent(s) O R D E R Heard learned counsel for the parties.

In the facts and circumstances of the case, we are of the view that the sentence of imprisonment awarded against the appellant is fit to be reduced to the period already undergone as it appears from the record that the appellant has remained in custody for a period of about nine months.

Accordingly, the appeal is allowed in-part and while maintaining conviction of the appellant, sentence of imprisonment awarded against him is reduced to the period already undergone. The appellant, who is on bail, is discharged from the liability of bail bonds.

......................J. [B.N. AGRAWAL]

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

New Delhi, September 09, 2008.

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