AIROnline 2005 SC 239 ::2006 (2) SCC (Cri) 330 ::2005 (13) SCC 386

Supreme Court Of India

Hon'ble Judge(s): P. Venkata Rama Reddi, B. N. Srikrishna , JJ

Constitution of India , Art.136— Sentence - Reduction of - Accused convicted u/S. 304 of I.P.C. and sentenced to undergo imprisonment for one and half years - Incident taken place 18 years back and the accused suffering from serious ailment - Accused offering to pay Rs. 15.000/- as compensation to the heirs of deceased - Held,in such circumstances, it would be just and proper to reduce the sentence of accused to 6 months. (Para 2 3 4)