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Judgment
5 paragraphs · 171 wordsLeave granted.
In this case appellant was convicted u/s 498A of the Indian Penal Code and was sentenced to undergo imprisonment for one year. He filed an appeal which was dismissed and the High Court in Revision reduced the sentence to imprisonment for 6 months.
When this appeal was pending for special leave the warring spouses came to terms. An affidavit has been sworn to by the aggrieved wife in which she said that she had come to terms with her husband and would prefer to have a peaceful life with him and expressed the apprehension that if the sentence is to be undergone by him for the remaining period the expected peace would elude the couple.
We too feel that in view of the subsequent developments the sentence already undergone by the appellant can be treated as sufficient for the offence found against him. In the result we reduce the sentence to the period already undergone by the appellant.
This appeal is accordingly disposed of.