IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NOS.902-903 OF 2001

Mohammed Zabeena     ...Appellant(s)

Versus

Public Prosecutor, High Court of A.P. and Anr.    ...Respondent(s)

O  R  D  E  R

Heard learned counsel for the parties.

It has been stated by learned counsel appearing on behalf of the appellant

that she has remained in custody for a period of about four months.  In the facts and

circumstances of the case, we are of the view that ends of justice would be met in case

the sentence of imprisonment awarded against her is reduced to the period already

undergone by her.

Accordingly,  the  appeals  are  allowed  in-part  and,  while  upholding  the

conviction of the appellant, sentence of imprisonment awarded against her is reduced

to the period already undergone by her.

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

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

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

New Delhi, December 11, 2008.