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Judgment
5 paragraphs · 130 wordsHeard learned Counsel for the parties.
Learned Counsel appearing for the appellant pressed the appeal on the question of sentence only. He stated that the occurrence had taken place about twenty two years ago and the appellant has remained in custody for about two months.
Having taken into consideration the totality of the circumstances, we are of the view that ends of justice would be met in case the sentence of five years' imprisonment awarded against the appellant is reduced to the period already undergone by him.
Accordingly, the appeal is allowed in-part and the sentence of imprisonment awarded against the appellant is reduced to the period already undergone by him.
The appellant, who is on bail, is discharged from the liability of bail bonds.