- (1.) Delay condoned.
(2.) Leave granted.
(3.) This appeal is directed against the judgment and order passed by the High Court of Madhya Pradesh at Gwalior in Criminal Appeal No.294 of 2000, dated 01.04.2008. By the impugned judgment and order, the High Court has reduced the sentence of the appellant from 10 years rigorous imprisonment to 7 years rigorous imprisonment with fine for the offence punishable under Section 376 of the Indian Penal Code, 1860.;