Supreme Court of India
Dharam Raj & Anr vs State Of Haryana on 17 November, 2008
Bench: V.S.Sirpurkar, Tarun Chatterjee
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1836 OF 2008
(Arising out of SLP(Crl.) No.6269/2008)
DHARAM RAJ & ANR. .....APPELLANT(S)
VERSUS
STATE OF HARYANA ....RESPONDENT(S)
O R D E R
Leave granted.
Considering the facts and circumstances of the present case and after hearing the learned counsel for the parties, we modify the order of the trial court as affirmed by the High Court to the extent that the sentence which was awarded to the appellants is reduced to four months. The appellants shall serve out the remaining sentence if not already undergone.
The appeal is disposed of accordingly.
.............................J. ( TARUN CHATTERJEE ) .............................J. ( V.S.SIRPURKAR ) NEW DELHI;
NOVEMBER 17, 2008.