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ITEM NO.1501 COURT NO.4 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No(s). 1381-1382/2017 MADAN Appellant(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
WITH
Crl.A. No. 1790/2017 (II) Date : 09-11-2023 These appeals were called on for pronouncement today.
For Appellant(s)
Ms. Sunita Sharma, AOR
Mr. Himashu Mehra, Adv.
Mr. Hanom Singh, Adv.
Mr. Anand Grover, Sr. Adv.
Mr. Aarif Ali, adv.
Ms. Harini Raghupathy, Adv.
Mr. Mohd. Irshad Hanif, AOR
Mr. Pankaj Tiwari, Adv.
Mr. Rohin Bhatt, Adv.
Mr. Paras Nath, Adv.
Mr.Mujahid Ahmad, Adv.
Mohd. Ehatsham Rao, adv.
Ms. Shreya Rastogi, Adv.
Mrs. Shamim Irshad, Adv.
For Respondent(s)
Mr. Brijinder Chahar, Sr. Adv.
Dr. Vijendra Singh, AOR
Mr. Vishwa Pal Singh, Adv.
Mr. Deepak Goel, Adv.
Ms. Apoorva Singh, Adv.
Mr. Vinod Dixit, Adv.
Ms. Alka Goyal, Adv.
Mr. Shashank Gusain, Adv.
1. Hon'ble Mr. Justice B.R. Gavai pronounced the judgment of the Bench comprising Hon'ble Mr. Justice B.R. Gavai, Hon'ble
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Mrs. Justice B.V. Nagarathna and Hon'lbe Mr. Justice Prashant Kumar Mishra.
2. The appeals are disposed of in terms of the signed reportable judgment and the operative part of the order reads as under:
78. In the result, the appeals are disposed with the following directions:
(i) Criminal Appeal No.1790 of 2017 filed by appellant Sudesh Pal is dismissed;
(ii) Criminal Appeal Nos. 1381-1382 of 2017 filed by appellant Madan are partly allowed. Conviction under Section 302 of IPC is confirmed insofar as appellant Madan is concerned. However, death penalty imposed on him is converted into imprisonment for a fixed term of 20 years, including the period already undergone, without remission;
(iii) In other words, the case of appellant Madan would not be considered for pre-mature release unless he completes the actual sentence of 20 years.
3. Pending applications, if any, stand disposed of.
(DEEPAK SINGH) (ANJU KAPOOR)
COURT MASTER (SH) COURT MASTER (NSH)
[Signed reportable judgment is placed on the file]
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