AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 102 wordsKurian, J. - Leave granted.
2.
While issuing notice on 19.11.2014, the scope of the notice was limited to the question of sentence.
3.
It is not in dispute that the conviction maintained was only under Section 324 IPC. We are informed that the appellant has undergone sentence of around three months.
4.
Looking at the nature of injury and other circumstances, we are of the view that the interest of justice would be served in case the sentence is altered to the period already undergone. Ordered accordingly.
5.
In view of the above, the appeal is allowed to the above extent.