Supreme Court - Daily Orders
Dhani Ram vs The State Of Rajasthan on 13 August, 2018
Bench: A.K. Sikri, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 992 OF 2018
(Arising out of S.L.P. (CRL.) NO. 1992 OF 2018
DHANI RAM APPELLANT(S)
VERSUS
THE STATE OF RAJASTHAN & ORS. RESPONDENT(S)
O R D E R
Leave granted.
We have heard learned counsel for the parties. Insofar as the conviction of the appellant under Section 304 Part I of the Indian Penal Code is concerned, we uphold the same. The High Court has given the sentence of four years R.I. which we reduce to the sentence already undergone by the appellant.
The appeal is allowed to the aforesaid extent. The appellant shall be released forthwith, if not required in any other case.
…...…................J. (A.K. SIKRI) …...…................J. (ASHOK BHUSHAN) Signature Not Verified NEW DELHI, AUGUST 13, 2018 Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.08.13 17:43:52 IST Reason: ITEM NO.63 COURT NO.5 SECTION II S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (Crl.) No(s). 1992/2018 (Arising out of impugned final judgment and order dated 06-11-2017 in CRLA No. 448/1988 passed by the High Court of Judicature for Rajasthan At Jaipur) DHANI RAM Petitioner(s) VERSUS THE STATE OF RAJASTHAN & ORS. Respondent(s) (FOR EXEMPTION FROM FILING O.T. ON IA 7302/2018) Date : 13-08-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ASHOK BHUSHAN For Petitioner(s) Ms. Archana Pathak Dave, AOR Mr. Utsav, Adv.
For Respondent(s) Ms. Ruchi Kohli, Adv.
Mr. Rohit K. Singh, AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is allowed in terms of the signed order.
(SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR)
AR-CUM-PS BRANCH OFFICER
(Signed order is placed on the file.)