Devovar Surender Vs. State of A.P.

[Criminal Appeal No. 289 of 2011 SLP (Crl.) No. 6346 of 2010]

Leave granted.

We have heard learned counsel for the parties.

Learned counsel appearing for the State submits that the appellant has already undergone actual sentence of about 13 months.

On consideration of the totality of the facts and circumstances of this case, in our considered opinion ends of justice would be met, if while maintaining the conviction, the appellant is released on the sentence already undergone.

We order accordingly.

The Criminal Appeal is disposed of accordingly

.................J. (Dalveer Bhandari)

.................J. (Deepak Verma)

New Delhi;

31st January, 2011

 Back

Pages: 1 2