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Judgment
3 paragraphs · 160 wordsThe appellant is aged 99 years by now. He has been convicted for ommission of offence under Section 304B, 306 & 498A of the Indian Penal Code, 1860 (in short ''the IPC'') and was sentenced to undergo Rigorous Imprisonment for seven years under Section 304B IPC, Rigorous Imprisonment of five years and fine of Rs. 1000/- under Section 306 IPC and Rigorous Imprisonment of two years and fine of Rs. 500/- under Section 498A IPC.
Considering the age of the appellant to be 99 years by now and he has suffered sentence of one year and nine month already, we, without making it precedent in any other case, considering purely the age of the appellant as well as the role played by him, reduce the sentence to that of already undergone and direct, since the appellant is suffering incarceration, the appellant to be released forthwith, if not required in any other criminal case.
The appeal is allowed.