Anil Kumar Vs. State of Haryana

O R D E R

None appears for the respondent-State though served.

Leave granted.

Heard the learned counsel for the appellant. Pursuant to the orders of this Court dated 15th July, 2011, the appellant has deposited a sum of `1 lakh. The appellant was initially convicted by the trial court for an offence punishable under Section 7 of the Essential Commodities Act and was awarded a sentence of two years rigorous imprisonment and payment of fine of `2,000/-. The said sentence has been reduced by the High Court from two years to three months but enhanced the fine to `10,000/- from `2,000/-. As of today, the appellant has undergone one month of the sentence.

We, accordingly, reduce the sentence of the appellant to that already undergone enhancing his fine from `10,000/- to `1 lakh. In the light of the fact that `1,00,000/- has already been deposited, we reduce the sentence of the appellant to that already undergone. His bail bonds stand discharged. The appeal stands disposed of in the above terms.

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

.....................J. [GYAN SUDHA MISRA]

NEW DELHI

AUGUST 29, 2011.

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