Supreme Court - Daily Orders
N Devaraj vs Union Of India on 8 May, 2026
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CRIMINAL APPELLATE JURISDICTION
REVIEW PETITION (CRL.) NO. _____ OF 2026
[DIARY NO. 62861 OF 2025]
IN
CRIMINAL APPEAL NO. _______ OF 2026
SPECIAL LEAVE PETITION (CRL.) NO. 14915 OF 2023
N DEVARAJ Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
O R D E R
1. Delay in filing the Review Petition is condoned.
2. The order dated 15.10.2024 passed in SLP (Crl.) No. 14915 of 2023 is recalled. Consequently, the Review Petition is allowed. The Special Leave Petition is restored to its original number and is taken on board.
3. Leave granted.
4. Having heard learned counsel for the appellant and the respondent and considering the ripe age of the appellant, being 75 years, we consider it appropriate to extend to him the same benefit as in the decision of this Court in Ahamed Masood Vs. State, represented by Inspector of Police, Criminal Appeal No. 3410 of 2025, in which case, under similar circumstances this Signature Not Verified Court has reduced the sentence to that of already Digitally signed by Jayant Kumar Arora Date: 2026.05.13 10:18:44 IST Reason: undergone. This will be subject to payment of additional fine and compensation.
5. In that view of the matter, while confirming the conviction, we reduce the sentence of the appellant to that he has already undergone, subject to depositing an additional amount of Rs. 5,00,000/- (Rupees Five Lakhs) in the Armed Forces Battle Casualties Welfare Fund (AFBCWF) within eight weeks from today.
6. With these observations, the criminal appeal stands disposed of.
7. Pending interlocutory application(s), if any, is/are disposed of.
……………………………………………………………………….J. [PAMIDIGHANTAM SRI NARASIMHA] …………………………………………………………………...J. [SATISH CHANDRA SHARMA] NEW DELHI;
MAY 08, 2026.
ITEM NO.301 COURT NO.6 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (CRIMINAL) Diary No(s). 62861/2025 in SLP(Crl) No.
No. 14915/2023
N DEVARAJ Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(IA No. 279833/2025 - CONDONATION OF DELAY IN FILING REVIEW
PETITION)
Date : 08-05-2026 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA For Petitioner(s) : Mr. Sabarish Subramanian, AOR Mr. K. S. Badhrinathan, Adv.
Mr. Vishnu Unnikrishnan, Adv.
Mr. Veshal Tyagi, Adv.
Mr. Muthu Mayan R., Adv.
For Respondent(s) : Mr. Vikramjeet Banarjee, A.S.G. Mr. Mukesh Kumar Maroria, AOR Mr. Saransh Kumar, Adv.
Mr. Sharath Nambiar, Adv.
Mr. Sarthak Karol, Adv.
Mr. Santosh Kumar, Adv.
UPON hearing the counsel the Court made the following O R D E R
1. Delay in filing the Review Petition is condoned.
2. The order dated 15.10.2024 passed in SLP (Crl.) No. 14915 of 2023 is recalled. Consequently, the Review Petition is allowed. The Special Leave Petition is restored to its original number and is taken on board.
3. Leave granted.
4. The criminal appeal is disposed of in terms of the signed order.
5. Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (NIDHI WASON) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR (Signed order is placed on the file)