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CASE NO.: Appeal (crl.)  99 of 2008

PETITIONER: KUMUDHA

RESPONDENT: S.I.OF POLICE, CENTRAL CRIMA BRANCH

DATE OF JUDGMENT: 15/01/2008

BENCH: CJI K.G. BALAKRISHNAN & R.V. RAVEENDRAN

JUDGMENT: JUDGMENT O R D E R

CRIMINAL APPEAL NO.99 OF 2008 (Arising out of SLP(Crl.) No.3722/2006)                                                  Heard learned counsel for appellant and leanred counsel for the State.                 Leave granted.                 The appellant was convicted for the offence of cheating and sentenced to  undergo imprisonment for a period of two years.  The appellant had surrendered on  4.4.2006 and has already undergone the sentence to an extent of 1 year and 9 months.   We are of the view that in the facts and circumstances of the case, the sentence already  undergone meets the ends of justice.  Accordingly, We confirm the conviction.  The  appellant is directed to be released forthwith, if not required in any other case.                 The appeal is disposed of accordingly.