IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.292 OF 2001

Nasir                       ...Appellant(s)

Versus

State of Uttar Pradesh                      ...Respondent(s)

O  R  D  E  R

Heard learned counsel for the parties.

The sole appellant was convicted under Section 399 read with Section 402  of the Indian Penal Code, 1894, and sentenced to undergo rigorous imprisonment for  

a period of five years.  He was further convicted under Section 25(1)(a) of the Arms  Act and sentenced to undergo rigorous imprisonment for a period of one year.

Learned counsel appearing on behalf of the appellant submitted that the  sentence of imprisonment awarded against his client may be reduced to the period  

already undergone because the occurrence had taken place twenty nine years  ago  and he has remained in custody for a period of more than six months.

In the facts and circumstances of the case,  we are of  the view that the  prayer is reasonable and deserves to be granted.  Accordingly, the appeal is allowed  

in-part and, while upholding  the conviction  of the  appellant, sentence ...2/-

- 2 -  of imprisonment awarded against him is reduced to the period already undergone by  

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

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

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

New Delhi, July 14 2009.