IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 874 OF 2011 (ARISING OUT OF SPECIAL LEAVE PETITION(CRL.)NO.784 OF 2010)

NALINI HATUI @ LAKUR HATUI & ORS. ... APPELLANTS

VERSUS

STATE OF WEST BENGAL ... RESPONDENT

O R D E R

Leave granted.

We have heard learned counsel for the parties. All appellants are of advance age and appellant No.8 is  

97 years of age and they have already undergone actual sentence of  

more than one year 10 months. On consideration of the totality of  

the facts and circumstances of this case, we are of the considered  

view that ends of justice would meet if,  while maintaining the  

conviction of the appellants, they are directed to be released on  

the sentence already undergone by them.  We direct accordingly.

The criminal appeal is, accordingly, disposed of.  

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

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

NEW DELHI; 4TH APRIL, 2011