Supreme Court has reduced the sentence of a theif finding that he only taken advantage of the situation. The case is titled as KAILA MIYAN vs THE STATE OF JHARKHAND decided on 13.01.2020.
Supreme Court observed and held as under:
"The appellant stands convicted under Section 379 of Indian Penal Code and sentenced for two years for having stolen Rs.200/- from the deceased after he had been assaulted by others.
We have heard counsel for the parties at length. The only question relevant for consideration is the quantum of the sentence.
Considering that the occurrence is stated to have taken place on 30.06.1989, the appellant is not stated to have assaulted the deceased in any manner but appears to have taken advantage of the situation to steal the petty sum of Rs.200/-, we consider it proper while maintaining the conviction of the appellant to alter the sentence from two years to one year".
Read the Order here:
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