IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.1593 OF 2009 (Arising out of S.L.P. (Crl.) No.1156 of 2008)

Pramod Kumar                 ...Appellant(s)

Versus

State of Bihar                ...Respondent(s)

O  R  D  E  R

Leave granted. Heard learned counsel for the parties.

The appellant was convicted by the Trial Court.  His  

conviction has been upheld by the High Court in appeal.  At  

the  time  of  admission,  rule  was  issued  limited  to  the  

question of sentence only.  It has been stated by learned  

counsel  appearing  on  behalf  of  the  appellant  that  the  

appellant has remained in custody for a period of about six  

months.  In our view, ends of justice would be met if the  

period  of  sentence  of  imprisonment  awarded  against  the  

appellant is reduced to be period already undergone by him.

Accordingly, the appeal is allowed in-part and, while  

upholding the conviction of the appellant, the sentence 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, August 24, 2009.