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[Cites 6, Cited by 2]

Supreme Court - Daily Orders

Shyam Sunder vs The State Of Haryana on 1 February, 2019

Bench: A.K. Sikri, S. Abdul Nazeer

                                         IN THE SUPREME COURT OF INDIA

                                        CRIMINAL APPELLATE JURISDICTION

                                         CRIMINAL APPEAL NO.209 OF 2019
                                   (ARISING OUT OF SLP(CRL.) NO.6541 OF 2018)


                         SHYAM SUNDER                                     APPELLANT(S)

                                                     VERSUS

                         THE STATE OF HARYANA                             RESPONDENT(S)




                                                   O R D E R

Leave granted.

By order dated 13.8.2018, this Court issued notice limited to the quantum of sentence.

Having regard to the totality of the circumstances, we are of the view that the appellant has rightly been convicted for offences under Sections 420, 467, 468, 471 and 120B of the Indian Penal Code (for sort, the ‘IPC’). However, we reduce the sentence imposed on the appellant to rigorous imprisonment for two years.

Hence, this appeal is partly allowed to the above extent.

....................J [A.K. SIKRI] Signature Not Verified .....................J Digitally signed by [S. ABDUL NAZEER] SANJAY KUMAR Date: 2019.02.04 16:24:26 IST NEW DELHI;

Reason:

FEBRUARY 01, 2019.

ITEM NO.37                  COURT NO.2                  SECTION II-B

               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).6541/2018

(Arising out of impugned final judgment and order dated 28-09-2017 in CRR No. 720/2011 passed by the High Court Of Punjab & Haryana At Chandigarh) SHYAM SUNDER Petitioner(s) VERSUS THE STATE OF HARYANA Respondent(s) (FOR ADMISSION and I.R. and IA No.28883/2018-EXEMPTION FROM FILING O.T.) Date : 01-02-2019 The matter was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE S. ABDUL NAZEER For Petitioner(s) Mr. Yatish Mohan, Adv.
Ms. Vinita Y. Mohan, Adv.
Mr. Amar Shakti, Adv.
Mr. Sumant Kr. Jha, Adv.
Mr. E. C. Vidya Sagar, AOR For Respondent(s) Mr. Deepak Thukral, Adv.
Dr. Monika Gusain, AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.
This appeal is partly allowed in terms of the signed order.
Pending interlocutory applications, if any, stand disposed of.
(SANJAY KUMAR-II) (RAJINDER KAUR) COURT MASTER (SH) BRANCH OFFICER (Signed Order is placed on the file)