IN THE SUPREME COURT OF INDIA

CRIMINAL  APPELLATE JURISDICTION

CRIMINAL APPEAL NO.1506  OF 2008         [Arising out of SLP(Crl.)No.6679  of 2007 ]

NARAYAN S/O VISHVNATH RAJPUT                         Appellant(s)

                     VERSUS

STATE OF CHHATTISGARH                                Respondent(s)   

O R D E R   

Leave granted.

The appellant herein, along with one Vijay, were accused of commission  

of  an  offence  under  Section  376(2)(g)of  the  Indian  Penal  Code  and  were  both  

sentenced to 10 years rigorous imprisonment and fine of Rs.5000/- each, in default  

to suffer rigorous imprisonment for a further period of six months.  

From the evidence on record,  it  appears  that the role of  the appellant  

herein was different from the role of the other accused Vijay, in that the appellant  

assisted  Vijay  in  commission  of  rape  and  it  was  Vijay,  who  actually  

committed such rape.

The  appellant  herein  has  already  undergone  7  years,  of  the  10  years  

imprisonment inflicted  on  him.  Since his  

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case is different from that of Vijay, we are of the view that   the period already  

undergone is sufficient sentence as far as he is concerned.

We, accordingly, allow the appeal to the aforesaid extent, and reduce the  

sentence of the appellant to the period already undergone.   

The appellant be released from custody forthwith.   

   ....................J.     (ALTAMAS KABIR)

   ....................J.     (MARKANDEY KATJU)

NEW DELHI; September 22,   2008.