Dharam Raj & ANR
Vs. State of Haryana [2008] INSC 1956 (17 November 2008)
Judgment
CRIMINAL APPELLATE
JURISDICTION CRIMINAL APPEAL NO.1836 OF 2008 (Arising out of SLP(Crl.)
No.6269/2008) DHARAM RAJ & ANR. .....APPELLANT(S) VERSUS O R D E R Leave
granted.
Considering the facts
and circumstances of the present case and after hearing the learned counsel for
the parties, we modify the order of the trial court as affirmed by the High
Court to the extent that the sentence which was awarded to the appellants is
reduced to four months. The appellants shall serve out the remaining sentence
if not already undergone.
The appeal is
disposed of accordingly.
.............................J.
( TARUN CHATTERJEE )
.............................J.
( V.S.SIRPURKAR )
NEW
DELHI;
NOVEMBER
17, 2008.
Back
Pages: 1 2
