IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.1764 OF 2010 (Arising out of SLP(Crl.)No.3493 of 2010)

BAPU LAGAMANNA NAIK & ANR. ... APPELLANT(S)

VERSUS

STATE OF KARNATAKA ... RESPONDENT(S)

O R D E R

Leave granted. 2. We have heard learned counsel for the parties.

3. The appellants have been awarded  sentence of three  

months rigorous imprisonment under Sections 419,468,471 r/w 34  

of  I.P.C.  and  appellants  submit  that  they  have  already  

undergone 56 days of actual imprisonment.  This fact is not  

controverted by learned counsel for the State of Karnataka.  In  

this view of the matter, while maintaining the conviction, we  

deem it appropriate to release the appellants on the sentence  

already undergone.  

The appeal is disposed of accordingly.

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

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

NEW DELHI; 13TH SEPTEMBER, 2010