Mohammed Zabeena Vs. Public Prosecutor, High Court of A.P. & ANR [2008] INSC 2134 (11 December 2008)

Judgment

CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NOS.902-903 OF 2001 Mohammed Zabeena ...Appellant(s) Versus Public Prosecutor, High Court of A.P. and Anr. ...Respondent(s) O R D E R Heard learned counsel for the parties.

It has been stated by learned counsel appearing on behalf of the appellant that she has remained in custody for a period of about four months. In the facts and circumstances of the case, we are of the view that ends of justice would be met in case the sentence of imprisonment awarded against her is reduced to the period already undergone by her.

Accordingly, the appeals are allowed in-part and, while upholding the conviction of the appellant, sentence of imprisonment awarded against her is reduced to the period already undergone by her.

The appellant, who is on bail, is discharged from the liability of bail bonds.

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

......................J. [G.S. SINGHVI]

New Delhi,

December 11, 2008.

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