STATE OF M P Vs. PHOOL CHAND

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Leave granted.

(3.) The Trial Court convicted the sole respondent under Sections 393/397 of the Indian Penal Code (for short 'the IPC) and sentenced to undergo rigorous imprisonment for a period of seven years, which was the minimum sentence that could have been awarded under Section 397, IPC. Against the said order, when an appeal was taken to the High court, the conviction has been maintained, but sentence of imprisonment has been reduced to the period already undergone as the respondent had remained in custody for a period of four months twenty-four days. Hence, this appeal by special leave.