Mr. Shashibushan , Munna vs The State Of Telangana,
2023 Latest Caselaw 2602 Tel

              HON'BLE SRI JUSTICE K.SURENDER

              CRIMINAL APPEAL No.170 OF 2021

JUDGMENT:

This Criminal Appeal is filed by the Appellant/Accused No.2

aggrieved by the conviction recorded by the XVI Additional District

& Sessions Judge, R.R.District at Malkajgiri in SC.No.1072 of

2019, dated 23.06.2020, convicting the accused for the offence

punishable under Section 392 of the Indian Penal Code and

Section 25(1B)(a) of Arms Act, 1959 and sentence of Rigorous

Imprisonment for a period of five years and a fine of Rs.100/- for

the offence punishable under Section 392 of the Indian Penal

Code; sentence of simple imprisonment for a period of one year

and a fine of Rs.100/- for the offence punishable under Section

25(1B)(a) of Arms Act, 1959.

2. Heard.

3. Learned Counsel appearing for the appellant/A2 would

submit that the appellant is in jail from 15.12.2018 and the

sentence of imprisonment would be completed by 15.12.2023. He

prays, without going into the merits of the case, to reduce the

sentence to the period already undergone.

4. Keeping in view that the petitioner has already undergone 4

years 9 months of rigorous imprisonment, this Court reduces the

sentence of imprisonment to the period already undergone.

5. Accordingly, the Criminal Appeal is partly allowed. The

appellant/A2 shall be released forthwith, if he is not required in

any other case.

Miscellaneous applications, if any, pending shall stand

dismissed.

__________________ K.SURENDER, J Dt.:21.09.2023 tk

THE HON'BLE SRI JUSTICE K.SURENDER

CRIMINAL APPEAL No. 170 OF 2021

Dt. 21.09.2023

tk