Supreme Court - Daily Orders
Muttappa Narasappa Umadi vs State Of Karnataka on 3 February, 2015
Bench: Madan B. Lokur, Uday Umesh Lalit
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.808 of 2008
MUTTAPPA NARASAPPA UMADI & ORS. Appellant(s)
VERSUS
STATE OF KARNATAKA Respondent(s)
O R D E R
We have heard learned counsel for the appellants.
We find that Muttappa Narasappa Umadi - appellant No. 1 (Accused No.1) is said to be about 86 years of age. He was convicted for an offence punishable under Section 326 of the Indian Penal Code (for short 'the IPC') and sentenced for two years imprisonment. He has undergone about five months of imprisonment.
Considering his age, we are of the opinion that while upholding his conviction, the sentence may be reduced to the period undergone.
As far as Shrishail Muttappa Umadi - appellant No.2 (Accused No.2), Mallikarjun Muttappa Umadi - appellant No.3 (Accused No.3) and Siddappa Narasappa Umadi - appellant No.4 (Accused No.15) are concerned, they were convicted for an offence punishable under Signature Not Verified Part I of Section 304 of the IPC and sentenced for Digitally signed by Sanjay Kumar Date: 2015.02.10 12:37:26 IST Reason: imprisonment for a period of seven years. 1 Learned counsel appearing on behalf of appellant Nos. 2 to 4 states that they have already undergone the sentence awarded to them and therefore, he has instructions not to press their appeal.
Under the circumstances, we partly allow the appeal. Bail bonds given by Muttappa Narasappa Umadi stand cancelled.
…....................J. [Madan B. Lokur] …....................J. [Uday Umesh Lalit] NEW DELHI FEBRUARY 3, 2015 2 ITEM NO.103 COURT NO.10 SECTION IIB 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).808/2008 MUTTAPPA NARASAPPA UMADI & ORS. Appellant(s) VERSUS STATE OF KARNATAKA Respondent(s) (with appln. (s) for bail) Date : 03/02/2015 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE UDAY UMESH LALIT For Appellant(s) Mr. Chinmay Deshpande, Adv.
Mr. Subramonium Prasad, Adv. Mr. Ananth Naraya M.G., Adv.
For Respondent(s) Ms. Anitha Shenoy, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is partly allowed in terms of the signed order.
(MEENAKSHI KOHLI) (JASWINDER KAUR) COURT MASTER COURT MASTER
(Signed order is placed on the file) 3