Supreme Court has reduced the sentence of a man who was convicted for burning his wife and on dowry curelty and one of the reasons for SC doing so is that the man again married his wife.
A bench of Justice Rao and Justice Gupta has passed the order in the case titled as RAMU AGRAHARI vs THE STATE OF UTTAR PRADESH on 05.08.2019.
Supreme Court noted "Notice was issued by us only restricted to the sentence. We are informed that the Petitioner has already undergone three years of imprisonment.
We are also told that the victim and the Petitioner have married again.
After considering the evidence on record and hearing the learned counsel appearing for the Petitioner and the State, we are of the opinion that the conviction of the Petitioner under Sections 326 and 498A does not deserve to be interfered with.
In so far as the sentence is concerned, we are of the opinion that the sentence undergone by the Petitioner would meet the ends of justice. The sentence imposed on the Petitioner is reduced to the period already undergone. The Petitioner is directed to be released on bail, if he is not required in any other case".
Read the Order here:
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