DHARAM RAJ Vs. STATE OF HARYANA
LAWS(SC)-2008-11-176
SUPREME COURT OF INDIA
Decided on November 17,2008

DHARAM RAJ Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

- (1.) LEAVE granted.
(2.) CONSIDERING the facts and circumstances of the present case and after hearing the learned counsel for the parties, we modify the order of the trial court as affirmed by the High Court to the extent that the sentence which was awarded to the appellants is reduced to four months. The appellants shall serve out the remaining sentence if not already undergone. The appeal is disposed of accordingly.;


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