DIGPAL SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Special leave granted.

(2.) After hearing counsel on either sides on the question of sentence, we feel that some reduction in the sentence should be made. Having regard to the family conditions of the appellant which have been put on record in the form of a certificate from the Pradhan of the village, we reduce the sentence to six months' rigorous imprisonment. With this modification in the sentence, the appeal is disposed of