IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.1267 OF 2002

Ajit Singh ...Appellant(s)

Versus

State of Punjab ...Respondent(s)

O  R  D  E  R

Heard learned counsel for the parties.

The trial  court convicted the appellant under Section 325 of the Indian  Penal  Code and sentenced him to undergo rigorous imprisonment for a period of  

three years and to pay fine of Rs. 500/-; in default, to undergo further imprisonment  for a period of four months.  On appeal being preferred, the High Court confirmed  

the conviction and sentence. Hence, this appeal by special leave. Learned counsel appearing on behalf of the appellant pressed this appeal  

on the question of sentence and made a prayer that as the appellant has remained in  custody  for  about  one  year,  sentence  for  imprisonment  awarded  to  him  may  be  

reduced to the period already undergone. In our view, the ends of justice would be  met in case the sentence of imprisonment awarded to the appellant is reduced to the  

period already undergone.  The  appeal  is,  accordingly,  allowed  in  part.   While  upholding   the  

conviction  of  the  appellant,  sentence  of

...2/-

-2-

imprisonment  awarded  to  him is  reduced  to  the  period  already  undergone.   The  

appellant, who is on bail, is discharged from the liability of bail bonds.   

......................J.       [B.N. AGRAWAL]

......................J.       [G.S. SINGHVI]

New Delhi, May 06, 2009.