Madhya Pradesh High Court
Attu @ Arjun Singh vs The State Of M.P. Judgement Given By: ... on 23 September, 2013
Criminal Appeal No.275/1997
23.09.2013
None for the appellant.
Shri Ashutosh Tiwari, P.L. for the respondent/State.
The service report of warrant of arrest issued against the appellant received unserved.
I have perused the record. The appellant has assailed the impugned judgment dated 31.01.1997 passed by First Additional Sessions Judge, Murwara(Katni) in S.T. No.483/1994, whereby appellant has been convicted under Section 506-B of I.P.C. and sentenced to R.I. for 5 years.
It reveals from the record that appellant had already suffered jail sentence of one and half months. In these circumstances, there is no need to narrate the facts of the case elaborately.
In the facts and circumstances of the case, this court is of the view that the ends of justice would be met, if the jail sentence of the appellant is reduced to the period already undergone by him.
Thus the appeal is partly allowed. The conviction recorded against the appellant under Section 506-B of the I.P.C. is hereby affirmed. However, the sentence recorded against the appellant is hereby reduced to the period already undergone by him (1 and 1/2 month).
The appellant is on bail. His bail bonds and surety bonds stand discharged.
Record of the trial Court be sent back along with a copy of this order for compliance and necessary action.
C.C. as per rules.
(G.S.Solanki) JUDGE gn