SD. SHABUDDIN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal, preferred on behalf of the appellant, takes exception to the judgment dtd. 7/3/2024, passed by the High Court for the State of Telangana at Hyderabad [Hereinafter, referred to as "High Court"] whereby the criminal appeal [Criminal Appeal No. 439 of 2010] preferred by the present appellant and Moulana (accused No. 1) [For short, "accused-Moulana"] was partly allowed.

(3.) The High Court, while partly allowing the appeal against the judgment of conviction dtd. 5/3/2010, passed by the Principal Sessions Court, Warangal [Hereinafter, referred to as "Trial Court"] in Sessions Case No. 229 of 2008, had reduced the sentence of imprisonment from three years, as awarded by the Trial Court under Sec. 411 of the Indian Penal Code, 1860 [For short, 'IPC'], to one year.