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Judgment
7 paragraphs · 138 wordsLeave granted.
We have heard learned counsel for the parties.
In the present case, the Trial Court found the appellants guilty of having committed offence punishable under Section 489-C IPC and sentenced them to suffer rigorous imprisonment for three years. In appeal, while maintaining the conviction of the appellants, the High Court reduced the substantive sentence to rigorous imprisonment for one year.
While issuing notice, this Court had confined the notice to the quantum of sentence. The appellants have already completed seven months of actual imprisonment.
Considering the totality of the circumstances, we grant them further benefit and reduce the substantive sentence from one year to eight months rigorous imprisonment
A copy of this order shall immediately be sent to the prison authorities where the appellants are presently lodged.
With the aforesaid directions, this appeal stands disposed of.