Pramod Kumar Vs. State of Bihar [2009] INSC 1481 (24 August 2009)

Judgment

CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO.1593 OF 2009 (Arising out of S.L.P. (Crl.) No.1156 of 2008) Pramod Kumar ...Appellant(s) Versus State of Bihar ...Respondent(s)

O R D E R

Leave granted.

Heard learned counsel for the parties.

The appellant was convicted by the Trial Court. His conviction has been upheld by the High Court in appeal. At the time of admission, rule was issued limited to the question of sentence only. It has been stated by learned counsel appearing on behalf of the appellant that the appellant has remained in custody for a period of about six months. In our view, ends of justice would be met if the period of sentence of imprisonment awarded against the appellant is reduced to be period already undergone by him.

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

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

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

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

New Delhi,

August 24, 2009.

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