Supreme Court - Daily Orders
Dhanasekar vs State By Inspector Of Police ... on 22 February, 2022
Bench: Sanjay Kishan Kaul, M.M. Sundresh
1
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.266/2022
[@ SLP (Crl.) No.5605/2019]
DHANASEKAR Appellant(s)
VERSUS
STATE BY INSPECTOR OF POLICE
KARUNGALPALAYAM Respondent(s)
O R D E R
Leave granted.
On hearing learned counsel for the parties and taking into consideration the testimonies of PW-1 and PW-2 as also looking to the testimony of PW-5 who however, was declared hostile and in the conspectus of all the facts and circumstances of the case, while not altering the conviction of the appellant, we are inclined to reduce the sentence to 4 years RI instead of 10 years.
The appeal is allowed to the aforesaid extent.
………………………………………..J. [SANJAY KISHAN KAUL] ………………………………………..J. [M.M. SUNDRESH] NEW DELHI;
FEBRUARY 22, 2022.
Signature Not Verified Digitally signed by Anita Malhotra Date: 2022.02.23 18:17:35 IST Reason: 2 ITEM NO.10 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 Petition(s) for Special Leave to Appeal (Crl.) No(s). 5605/2019
(Arising out of impugned final judgment and order dated 30-08-2018 in CRLA No. 30/2010 passed by the High Court Of Judicature At Madras) DHANASEKAR Petitioner(s) VERSUS STATE BY INSPECTOR OF POLICE KARUNGALPALAYAM Respondent(s) Date : 22-02-2022 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE M.M. SUNDRESH For Petitioner(s) Mr. M.P. Parthiban, AOR Mr. R. Sudhakaran, Adv.
Mr. A.S. Vairawan, Adv.
For Respondent(s) Dr. Joseph Aristotle S., AOR Ms. Preeti Singh, Adv.
Ms. Nupur Sharma, Adv.
Mr. Sanjeev Kumar Mahara, 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,if any, stands disposed of.
(ASHA SUNDRIYAL) (POONAM VAID) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) [Signed order is placed on the file]