IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.1231 OF 2002

Karpuri @ Kapuri Yadav & Ors. ...Appellant(s)

Versus

State of Bihar ...Respondent(s)

O  R  D  E  R

Heard learned counsel for the parties.

The appellants were convicted by the trial court under Section 201 of the  Indian Penal Code and sentenced to undergo rigorous imprisonment for three years.  

On appeal being preferred, the High Court confirmed their conviction and sentence.  Hence, this appeal by special leave.

Learned counsel appearing on behalf of the appellants pressed this appeal  on  the  question  of  sentence  only  and  made a  prayer  that  as  the  appellants  have  

remained in custody for about eight months, sentence for imprisonment awarded to  them  may  be  reduced  to  the  period  already  undergone.   In  the  facts  and  

circumstances of the case, we are of the view that the ends of justice would be met in  case the sentence of imprisonment awarded against these persons is reduced to the  

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

conviction of the appellants, sentence of imprisonment awarded to them is reduced to  the period already

...2/-

-2-

undergone.  The appellants, who are on bail, are discharged from the liability of bail  

bonds.   

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

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

New Delhi, May 06, 2009.