IN THE SUPREME COURT OF INDIA

CRIMINAL  APPELLATE JURISDICTION

CRIMINAL  APPEAL  NOS. 588-589   OF 2008

[Arising out of SLP(Crl.) Nos.4639-4640/2007]

R. RAVICHANDRAN ... APPELLANT(S) :VERSUS:

P. SENTHILKUMAR ... RESPONDENT(S)

O R D E R

Leave granted.

Keeping in view the facts and circumstances of this case and, particularly, in

view  of  the  fact  that  a  sum  of  Rs.4,50,000/-  has  already  been  deposited  by  the

appellant,  we are of  the opinion that  the judgment of  the  Court below should  be

modified  to  the  extent  that  the  appellant  would  pay  the  said  amount  by  way  of

compensation to the complainant-respondent.  We direct  accordingly.  The sentence

imposed on the appellant  stands modified  to the said  extent.  Since the  amount  of

compensation of Rs.4,50,000/-, as indicated hereinbefore, has already been deposited

by the appellant, no further order need be passed in this regard.

However, it is made clear that the respondent would be entitled to withdraw

the said amount.

The appeals are allowed with the aforementioned modification.

..........................J (S.B. SINHA)

..........................J   (LOKESHWAR SINGH PANTA) NEW DELHI, MARCH 31, 2008.