Karpuri @ Kapuri
Yadav & Ors. Vs. State of Bihar [2009] INSC 961 (6 May 2009)
Judgment
CRIMINAL APPELLATE
JURISDICTION CRIMINAL APPEAL NO.1231 OF 2002 Karpuri @ Kapuri Yadav & Ors.
...Appellant(s) Versus State of Bihar ...Respondent(s) O R D E R Heard learned
counsel for the parties.
The appellants were
convicted by the trial court under Section 201 of the Indian Penal Code and
sentenced to undergo rigorous imprisonment for three years.
On appeal being
preferred, the High Court confirmed their conviction and sentence.
Hence, this appeal by
special leave.
Learned counsel
appearing on behalf of the appellants pressed this appeal on the question of
sentence only and made a prayer that as the appellants have remained in custody
for about eight months, sentence for imprisonment awarded to them may be
reduced to the period already undergone. In the facts and circumstances of the
case, we are of the view that the ends of justice would be met in case the
sentence of imprisonment awarded against these persons is reduced to the period
already undergone.
The appeal is,
accordingly, allowed in part. While upholding the conviction of the appellants,
sentence of imprisonment awarded to them is reduced to the period already undergone.
The appellants, who are on bail, are discharged from the liability of bail
bonds.
......................J.
[B.N. AGRAWAL]
......................J.
[G.S. SINGHVI]
New
Delhi,
May
06, 2009.
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