MOHAMMED ZABEENA Vs PUBLIC PROSECUTOR, H.COURT OF A.P.
Bench: B.N. AGRAWAL,G.S. SINGHVI, , ,
Case number: Crl.A. No.-000902-000903 / 2001
Diary number: 914 / 2001
Advocates: D. MAHESH BABU Vs
D. BHARATHI REDDY
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NOS.902-903 OF 2001
Mohammed Zabeena ...Appellant(s)
Versus
Public Prosecutor, High Court of A.P. and Anr. ...Respondent(s)
O R D E R
Heard learned counsel for the parties.
It has been stated by learned counsel appearing on behalf of the appellant
that she has remained in custody for a period of about four months. In the facts and
circumstances of the case, we are of the view that ends of justice would be met in case
the sentence of imprisonment awarded against her is reduced to the period already
undergone by her.
Accordingly, the appeals are allowed in-part and, while upholding the
conviction of the appellant, sentence of imprisonment awarded against her is reduced
to the period already undergone by her.
The appellant, who is on bail, is discharged from the liability of bail bonds.
......................J. [B.N. AGRAWAL]
......................J. [G.S. SINGHVI]
New Delhi, December 11, 2008.