IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 509 OF 2010 [ARISING OUT OF SLP(CRL.) 4270 OF 2007]

JAGDISH ..... APPELLANT

VERSUS

STATE OF M.P.  ..... RESPONDENT

O R D E R

Leave granted.

We  have  heard  the  learned  counsel  for  the  

parties.

In the peculiar facts and in the light of the  

statement   made  by  the  learned  counsel  for  the  

appellant  that the appellant has undergone four years  

of the sentence out of the ten years awarded to him, we  

reduce the sentence to that already undergone.

The  appeal  is  disposed  of  in  the  aforesaid  

terms.

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

    ..................J      [AFTAB ALAM]

NEW DELHI MARCH 12, 2010.