Supreme Court of India
Gurmail Singh & Anr vs State Of Punjab on 24 January, 2011
Bench: Deepak Verma, Dalveer Bhandari
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 215 OF 2011
(@ SPECIAL LEAVE PETITION(CRL.)NO.4219 OF 2010)
GURMAIL SINGH & ANR. ... APPELLANT(S)
VERSUS
STAE OF PUNJAB ... RESPONDENT(S)
O R D E R
Leave granted.
We have heard learned counsel for the parties. Both the appellants have undergone more than one year of sentence. On consideration of the totality of the facts and circumstances of this case, we are of the considered opinion that interest of justice would be met if the appellants are released on the sentence already undergone. Both the appellants undertakes to pay a sum of Rs.50,000/- each to the Complainant-Sadhu Singh within four weeks from today and submit compliance to this Court by way of an affidavit.
The appeal is disposed of accordingly.
...................J. (DALVEER BHANDARI) ...................J. (DEEPAK VERMA) NEW DELHI;
24TH JANUARY, 2011