Supreme Court - Daily Orders
The State Of Punjab vs Ramesh Kumar on 13 July, 2017
Bench: N.V. Ramana, Prafulla C. Pant
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1560 OF 2008
THE STATE OF PUNJAB Appellant(s)
VERSUS
RAMESH KUMAR Respondent(s)
O R D E R
Heard learned counsel for the parties. Initially, the FIR was lodged against the first accused (Yashpal) for offence under Section 325 of the I.P.C. Subsequently, the present respondent (Ramesh Kumar) was arrested and supplementary challan for offence under Section 307/34 of I.P.C. was presented against him.
It is to be noted that the occurrence has taken place on 16.08.1986, which is almost 30 years ago. Moreover, the High Court has modified the sentence of imprisonment of the appellant therein Ramesh Kumar, as granted by the trial court from RI for 5 years with Rs.1000/- fine to the period already undergone subject to payment of Rs.10,000/- as compensation to the injured.
In view of the above, we do not find any reason to interfere in this appeal, which is hereby dismissed.
.....…..............J. (N.V. RAMANA) Signature Not Verified Digitally signed by .....…..............J. SAPNA BISHT Date: 2017.07.24 16:46:54 TLT Reason: (PRAFULLA C. PANT) NEW DELHI;
Dated: 13th JULY, 2017.
ITEM NO.105 COURT NO.10 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
Criminal Appeal No(s). 1560/2008
THE STATE OF PUNJAB Appellant(s)
VERSUS
RAMESH KUMAR Respondent(s)
Date : 13-07-2017 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA HON'BLE MR. JUSTICE PRAFULLA C. PANT For Appellant(s) Mrs. Jaspreet Gogia,Adv.
Mr. Kuldip Singh, AOR For Respondent(s) Ms. Nidhi, AOR UPON hearing the counsel the Court made the following O R D E R Heard learned counsel for the parties. Initially, the FIR was lodged against the first accused (Yashpal) for offence under Section 325 of the I.P.C. Subsequently, the present respondent (Ramesh Kumar) was arrested and supplementary challan for offence under Section 307/34 of I.P.C. was presented against him.
It is to be noted that the occurrence has taken place on 16.08.1986, which is almost 30 years ago. Moreover, the High Court has modified the sentence of imprisonment of the appellant therein Ramesh Kumar, as granted by the trial court from RI for 5 years with Rs.1000/- fine to the period already undergone subject to payment of Rs.10,000/- as compensation to the injured.
In view of the above, we do not find any reason to interfere in this appeal, which is hereby dismissed. (SAPNA BISHT) (S. SIVARAMAKRISHNA) SENIOR PERSONAL ASSISTANT ASST.REGISTRAR (Signed order is placed on the file)