Supreme Court of India
Chitranjan Dass vs State Of U.P. on 13 December, 1973
Equivalent citations: AIR1974SC2352, 1975CRILJ30, (1974)4SCC454, AIR 1974 SUPREME COURT 2352, (1974) 4 SCC 454 1974 SCC(CRI) 490, 1974 SCC(CRI) 490
Bench: M.H. Beg, Y.V. Chandrachud
JUDGMENT
M.H. Beg and Y.V. Chandrachud, JJ.
1. In view of the material which has been placed before us indicating that the appellant, a highly educated and cultured individual, was suffering from mental aberration when he committed the offence of sodomy, and that, as a result of this conviction, he will suffer loss of service and other serious consequences to his career, we confirm the conviction but reduce the sentence to the period already undergone which is said to be more than two months. The appellant, who is in jail, shall be released forthwith.