Order
1. Special leave granted. Having regard to the facts and circumstances of the case and having regard to the fact that affidavit for compromise has been filed, though the offence is not compoundable, we reduce the sentence imposed on the appellant (sic to the period already) undergone. We do so in the light of the aforesaid circumstances. The sentence is modified to the period of sentence already undergone.
2. This order is fortified by this Court's decision in Ram Pujan v. State of U.P (1973) 2 SCC 456, AIR 1973 SC 2418
3. In the aforesaid view of the matter let the sentence be reduced to the period already undergone. The appeal is allowed to the extent indicated above.