DINESH KUMAR Vs. STATE DELHI ADMINISTRATION

JUDGEMENT

(1.) Notice in the special leave petition was confined to the question of sentence. No one appeared for the State though called. Special leave granted. Arguments heard.

(2.) Looking to the facts and circumstances of the case, particularly having regard to the fact that this is a first offence and a period of nearly four years has elapsed, we think it would sub serve the ends of justice if the substantive sentence is reduced from rigorous imprisonment for one year to rigorous imprisonment for a term of three months but with an enhanced fine. We accordingly enhance the fine from Rs. 5,000. 00 to Rs. 7,500. 00. The amount of fine shall be deposited within two weeks from today, failing which the appellant shall undergo rigorous imprisonment for a further period of six months.

(3.) Subject to this modification, the appeal is dismissed.