NASIB HUSSAIN SIDDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises out of an order passed by the High Court of Gujarat at Ahmadabad whereby conviction of the Appellants for offences punishable under Sections 325, 506(2), 333, 342 and 114 IPC has been affirmed and the sentence reduced to imprisonment for a period of 1« years.

(3.) When the special leave petition came up for admission, this Court by its order dated 1st August, 2011 issued notice to the Respondents only on the question of sentence. We are not, therefore, examining the validity of the order of conviction which both the Courts below have passed on a proper appreciation of the evidence on record. The only question on which we have heard learned Counsel for the parties is whether the sentence awarded to the Appellants needs to be reduced and, if so, to what extent.