Supreme Court of India
B.T. Jayaram vs State Of Karnataka on 6 March, 2006
Equivalent citations: AIR 2006 SUPREME COURT 1799, 2009 (2) SCC (CRI) 861, 2008 (14) SCC 530, (2006) 2 ALLCRIR 2085, (2006) 2 RAJ CRI C 291, (2006) 1 DMC 562, (2006) 3 SUPREME 36, (2006) 2 CRIMES 57, (2006) 2 HINDULR 129.1, (2006) 1 MARRILJ 730, 2006 CHANDLR(CIV&CRI) 441, 2006 AIR SCW 2020, (2006) 41 ALLINDCAS 931(2) (SC), 2006 CRI. L. J. 2141, (2006) 2 CHANDCRIC 19, (2006) 34 OCR 5(1), MANU/SC/2590/2006, (2006) 3 ALLCRILR 499, (2006) 3 KANT LJ 524, (2006) 3 SCALE 168(1), 2006 ALLMR(CRI) 1780
Author: B.P. Singh
Bench: B.P. Singh, Altamas Kabir
JUDGMENT B.P. Singh, J.
Page 2591
1. He have heard counsel for the parties. Leave granted.
2. The appellant has been sentenced to six months' SI and to pay a fine of Rs. 10,000/- and in default to undergo SI for six months under Section 498A IPC. It is brought to our notice that the appellant as well as the victim have both since remarried and are happily living with their families. In the facts and circumstances of the case it is prayed that the sentence passed on the appellant may be reduced to the period already undergone. He are also informed that the appellant has remained in custody for a little over two months.
3. In the facts and circumstances of the case, the sentence of the appellant is reduced to the period already undergone. The impugned judgment and order of the High Court is accordingly modified.
4. The appeal is partly allowed.