IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 713 OF 2010 [ARISING OUT OF SLP(CRL.) NO.  6756 OF 2009]

RAJENDER SINGH ..... APPELLANT

VERSUS

STATE OF UTTARAKHAND ..... RESPONDENT

O R D E R

Leave granted.

We  have  heard  the  learned  counsel  for  the  

parties.

In the light of the fact that the incident  

happened  in  May,  1990  and  the  appellant  has  

undergone about 9 months of the sentence out of the  

two years awarded under Section 324 of the Indian  

Penal Code, we dispose of this matter reducing the  

sentence of the appellant to that already undergone.

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

 ..................J   [AFTAB ALAM]

NEW DELHI MARCH 15, 2010.