Supreme Court - Daily Orders
Keshav Singh vs State Of M.P. on 18 April, 2017
Bench: Adarsh Kumar Goel, Deepak Gupta
1
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO(S).758 OF 2008
KESHAV SINGH APPELLANT(S)
VERSUS
STATE OF M.P. RESPONDENT(S)
O R D E R
We have heard learned counsel for the parties and also perused the relevant record.
We do not find any ground to interfere with the conviction of the appellant. However, the sentence awarded to appellant is reduced to the period already undergone subject to the condition that he will deposit fine of Rs.1,00,000/- (Rupees One Lakh) which will be paid to the widow or any other family members of the deceased – Umed Singh. The fine may be paid within three months. If the fine is not paid, the original sentence will remain. The appellant is on bail. His bail bonds will stand discharged, subject to compliance of this order. Signature Not Verified Digitally signed by
The appeal is disposed of in above terms. SWETA DHYANI Date: 2017.04.21 23:44:59 IST Reason: 2 Pending applications, if any, shall also stand disposed of.
..........................J. [ADARSH KUMAR GOEL] ..........................J. [DEEPAK GUPTA] NEW DELHI 18TH APRIL, 2017 3 ITEM NO.102 COURT NO.13 SECTION IIA S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Criminal Appeal No(s). 758/2008 KESHAV SINGH Appellant(s) VERSUS STATE OF M.P. Respondent(s) (With appln. (s) for suspension of sentence and office report) Date : 18/04/2017 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE DEEPAK GUPTA For Appellant(s) Mr. K. T. S. Tulsi, Sr. Adv.
Mr. Parshanto Chandra Sen, Sr. Adv. Mr. P. S. Sudheer,Adv.
Mr. Rishi Maheshwari, Adv. Mr. Udayan Verma, Adv.
Ms. Sanah Batta, Adv.
Mr. Parvesh Mishra, Adv.
Mr. Shivanshu Singh, Adv. Mr. Kuber Boddh, Adv.
Mr. Sarvesh Misra, Adv.
For Respondent(s) Mr. Naveen Sharma, Adv.
Mr. Mishra Saurabh,Adv.
Mr. S.K. Sharma, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is disposed of in terms of the signed order. Pending application(s), if any, shall also stand disposed of.
(SWETA DHYANI) (SAROJ KUMARI GAUR)
SR.P.A COURT MASTER
(Signed order is placed on the file)