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IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.1270 OF 2010 (Arising out of SLP(Crl.)No.1701 of 2010)

VINOD KUMAR @ BITTU ... APPELLANT(S)

VERSUS

STATE OF DELHI ... RESPONDENT(S)

O R D E R

We have heard learned counsel for the parties.

Leave granted. The  appellant-Vinod Kumar  @ Bittu  was convicted  by the  

trial Court and was  sentenced to rigorous imprisonment for ten  

years and to pay fine of Rs.5,000/- and in default of payment of  

fine to further undergo rigorous imprisonment for the period of two  

years for the offence under Section 376(2)(g) to further undergo  

rigorous imprisonment for seven years and to pay fine of Rs.4,000/-  

under Section 366 IPC and in default of payment of fine to further  

undergo rigorous imprisonment for a period of eighteen months. The  

appellant was acquitted under Section 376(2)(g), however, he was  

convicted under Section 366/34 of the Indian Penal Code and was  

sentenced to imprisonment for four years.   

The incident is of 1983 and at that time the appellant was  

17 years of age.  Now he is married and having children.

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In the facts and circumstances of this case, we deem it  

appropriate  to  uphold  the  conviction  but  the  sentence  of  

imprisonment is reduced from four years to two years and six months.

The Appeal is partly allowed and disposed of.

...................J. (DALVEER BHANDARI)

...................J. (DEEPAK VERMA)

NEW DELHI; 16TH JULY, 2010