SACHIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel Ms. Sangeeta Kumar appearing on behalf of the Supreme Court Legal Services Committee for the appellant and Mr. Shrirang B. Varma, learned counsel for the respondent-State at length.

(3.) It is noted that the appellant herein while initially subjected to imprisonment of seven years has completed actual sentence of eleven years and eight months. We have found that the orders of the High Court and consequently, of the Special Court to be erroneous and the same are liable to be set aside. In these circumstances, the impugned judgment dtd. 26/2/2016 and subsequent orders passed therein on 2/3/2016 as well as the order dtd. 8/3/2016 in Criminal Appeal No.30/2015 are set aside.