Supreme Court - Daily Orders
Vimla Pharasi vs Vijata Pharasi on 19 September, 2016
Bench: V. Gopala Gowda, Adarsh Kumar Goel
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL No. 898 OF 2016
(Arising out of S.L.P. (CRL) No. 4896 of 2014)
VIMLA PHARASI ... APPELLANT(S)
VERSUS
VIJATA PHARASI & ANR. ...RESPONDENT(S)
O R D E R
Leave granted.
Heard the learned counsel for the parties. Having regard to the age of the appellant that she is eighty four years old, the sentence awarded by the Judicial Magistrate- 1st, Dehradun and confirmed by the High Court is set aside and she has been granted the benefit of the Probation of Offenders Act, 1958.
The appeal is allowed accordingly.
........................J. (V. GOPALA GOWDA) .......................J. (ADARSH KUMAR GOEL) NEW DELHI, SEPTEMBER 19, 2016 Signature Not Verified Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2016.09.20 17:17:34 IST Reason: ITEM NO.45 COURT NO.8 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). 4896/2014 (Arising out of impugned final judgment and order dated 23/04/2014 in CRLA No. 208/2011 passed by the High Court of Uttarakhand at Nainital) VIMLA PHARASI Petitioner(s) VERSUS VIJATA PHARASI & ANR. Respondent(s) (With appln. (s) for permission to file additional documents and office report) Date : 19/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For Petitioner(s) Mr. Gaurav Agrawal,Adv.
For Respondent(s) Mr. Ambhoj Kumar Sinha,Adv.
Mr. Jatinder Kumar Bhatia,Adv. Mr. Atif Suhrawardy, Adv.
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. Pending application(s) stand(s) disposed of.
(S. K. RAKHEJA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
(Signed order is placed on the file)