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Judgment
4 paragraphs · 148 wordsB.P. Singh, J.—He have heard counsel for the parties. Leave granted.
The appellant has been sentenced to six months' SI and to pay a fine of Rs. 10,000/- and in default to undergo SI for six months u/s 498A IPC. It is brought to our notice that the appellant as well as the victim have both since remarried and are happily living with their families. In the facts and circumstances of the case it is prayed that the sentence passed on the appellant may be reduced to the period already undergone. He are also informed that the appellant has remained in custody for a little over two months.
In the facts and circumstances of the case, the sentence of the appellant is reduced to the period already undergone. The impugned judgment and order of the High Court is accordingly modified.
The appeal is partly allowed.