Supreme Court - Daily Orders
Rajeev Singh @ Rajeev Kumar vs The State Of Bihar on 6 October, 2017
Bench: S.A. Bobde, L. Nageswara Rao
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1760 OF 2017
(Arising out of SLP(Crl.) No.6257 of 2017)
RAJEEV SINGH @ RAJEEV KUMAR ....APPELLANT(S)
VERSUS
STATE OF BIHAR ....RESPONDENT(S)
O R D E R
Leave granted.
By order dated 18.08.2017, this Court has issued notice restricted to the question of sentence. We have heard learned counsel appearing for the parties and perused the record. Having regard to the facts and circumstances of the case and the evidence on record, while maintaining the conviction of the appellant under section 304-B read with section 34 of the Indian Penal Code, we consider it appropriate to reduce the sentence of the appellant to a period of ten years rigorous imprisonment. We order accordingly.
In view of the above, the instant appeal is partly allowed.
.......................J Signature Not Verified [S. A. BOBDE] Digitally signed by SANJAY KUMAR Date: 2017.10.10 16:57:08 IST Reason: .......................J [L. NAGESWARA RAO] NEW DELHI;
OCTOBER 06, 2017.
ITEM NO.52 COURT NO.5 SECTION II-A
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). 6257/2017
(Arising out of impugned final judgment and order dated 02-03-2017 in CRLAD No.1310/2010 passed by the High Court Of Judicature At Patna) RAJEEV SINGH @ RAJEEV KUMAR Petitioner(s) VERSUS THE STATE OF BIHAR Respondent(s) (FOR ADMISSION and I.R. and IA No.57250/2017-EXEMPTION FROM FILING O.T.) Date : 06-10-2017 The matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE L. NAGESWARA RAO For Petitioner(s) Mr. R. Basant, Sr. Adv.
Mr. Amit Pawan, AOR Mr. Abhishek Amritanshu, Adv. Mr. Anand Nandan, Adv.
Mr. Akshat Srivastava, Adv. Mr. Akshay Sinha, Adv.
Mr. Hassan Zubair Waris, Adv.
For Respondent(s) Mr. Gopal Singh, AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.
The instant appeal is partly allowed in terms of the signed order.
Pending interlocutory applications, if any, stand disposed of.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) BRANCH OFFICER (Signed Order is placed on the file)