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Judgment
7 paragraphs · 179 wordsNone appears for the Respondent-State though served.
Leave granted.
Heard the Learned Counsel for the Appellant.
Pursuant to the orders of this Court dated 15th July, 2011, the Appellant has deposited a sum of Rs. 1 lakh. The Appellant was initially convicted by the trial court for an offence punishable u/s 7 of the Essential Commodities Act and was awarded a sentence of two years rigorous imprisonment and payment of fine of Rs. 2,000/-. The said sentence has been reduced by the High Court from two years to three months but enhanced the fine to Rs. 10,000/- from Rs. 2,000/-. As of today, the Appellant has undergone one month of the sentence.
We, accordingly, reduce the sentence of the Appellant to that already undergone enhancing his fine from Rs. 10,000/- to Rs. 1 lakh.
In the light of the fact that Rs. 1,00,000/- has already been deposited, we reduce the sentence of the Appellant to that already undergone. His bail bonds stand discharged.
The appeal stands disposed of in the above terms.