IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.834 OF 2001

Claudio Fernandes      ...Appellant(s)

Versus

State of Goa      ...Respondent(s)

O  R  D  E  R

Heard learned counsel for the parties.

In the facts  and circumstances of  the case,  we are of  the  view that the

sentence of imprisonment awarded against the appellant is fit to be reduced to the

period  already  undergone  as  it  appears  from  the  record  that  the  appellant  has

remained in custody for a period of about nine months.  

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

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

to the period already undergone.  The appellant, who is on bail, is discharged from

the liability of bail bonds.

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

......................J.       [HARJIT SINGH BEDI]

New Delhi, September 09, 2008.