Supreme Court - Daily Orders
Prakash Narayan Sahu vs State Of M.P. (Now State Of ... on 3 July, 2018
Bench: Adarsh Kumar Goel, S. Abdul Nazeer
ITEM NO.41 COURT NO.9 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 18203/2018
(Arising out of impugned final judgment and order dated 13-11-2017
in CRLA No. 965/2000 passed by the High Court Of Chhatisgarh At
Bilaspur)
PRAKASH NARAYAN SAHU Petitioner(s)
VERSUS
STATE OF M.P. (NOW STATE OF CHHATTISGARH) Respondent(s)
(FOR ADMISSION and I.R. and IA No.77391/2018-CONDONATION OF DELAY
IN FILING and IA No.77392/2018-EXEMPTION FROM FILING O.T. )
Date : 03-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Rajeev Kumar Bansal, AOR
Mr. M.P. Singh,Adv.
Mr. Prashant Kumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
Having regard to the facts and circumstances of the present case and while upholding the conviction, we reduce the sentence of the petitioner to four years.
The special leave petition is, accordingly, disposed of. Pending application(s), if any, shall also stand disposed of.
Signature Not Verified Digitally signed by MADHU BALA Date: 2018.07.03(MADHU BALA) 16:23:50 IST Reason: (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER