IN THE SUPREME COURT OF INDIA     CRIMINAL APPELLATE JURISDICTION

        CRIMINAL APPEAL NO. 632   OF  2009

                 [Arising out of SLP(Crl.)No.8405 of 2008]

   SANJEEV KUMAR        ...   Appellant(s)

                       Versus    

STATE OF PUNJAB AND ANR.      ...  Respondent(s)   

O R D E R

Leave granted.

Heard learned counsel for the respective parties.

On 28th November, 2008, we had issued notice on the special leave petition  

and had allowed the application  for impleadment of the complainant as party to the  

proceedings, having regard to the submissions which had been made that the parties  

had compromised the matter between themselves.  It has been  jointly submitted by  

the  appellant  and  the  added  respondent  that  the  quantum of  sentence  could  be  

considered in that background.

Having considered the submissions made and the circumstances of the case,  

we  allow  the  appeal  partially  and  while  maintaining  the  conviction,  reduce  the  

sentence to the period already undergone.

The appeal is partly allowed and disposed of accordingly.   

              ...................J.

                          (ALTAMAS KABIR)   

             ...................J.                          (V.S. SIRPURKAR)  

New Delhi, April 02, 2009.