TULSI RAM Vs. STATE OF UTTAR PRADESH
LAWS(SC)-1981-4-46
SUPREME COURT OF INDIA
Decided on April 27,1981

TULSI RAM Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) We are of the view that, having regard to the fact that the appellant did not intend to cause injury to the complainant in any vital part of the body and also having regard to the fact that his only son is in mental hospital, the sentence imposed on the appellant should be reduced. Hence we allow the appeal on the question of sentence and reduce the sentence from five years' rigorous imprisonment to three years' injurious imprisonment.;


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