HARBANS LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) IN this case, the interest of justice would be squarely met if the petitioner's sentence is reduced to the one already undergone. He has suffered the agony of trial for more than 4 years. He has undergone a sentence of one month. Even according to the finding of the Sessions Judge, the adulteration was also marginal. In somewhat similar circumstance, the Hon'ble Supreme Court in Braham Dass v. State of Himachal Pradesh, 1988(2) R.C.R.(Criminal) 184 : AIR 1988 S.C. 1789, did not think it appropriate that the petitioner must undergo the entire sentence. The following observations made by the Apex Court would be useful to finally conclude. the matter