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Judgment
6 paragraphs · 156 wordsLeave granted.
The appellant was convicted under Sections 193 and 196 IPC and sentenced to suffer rigorous imprisonment for a period of one year.
The conviction and sentence was affirmed by the High Court vide its judgment dated 07.04.2016 in CRR No.1366 of 2016 (O&M), which is presently under challenge.
While issuing notice, this Court considered the fact that the appellant had undergone more than four months of actual custody and, therefore, released him on interim bail.
We have gone through the record and find that the conviction of the appellant for the offences punishable under Sections 193 and 196 IPC was rightly recorded by the courts below. We, however, give benefit to the appellant in terms of reduction of sentence and reduce the sentence to the one already undergone. Except for the aforesaid modification, the rest of the orders passed by the courts below remain intact.
The criminal appeal stands disposed of in aforesaid terms.