Determination of sentence – Culpable homicide not amounting to murder – the imposition of the “sentence undergone” criteria, amounted to an aberration, and the sentencing is for that reason, flawed – HELD the appropriate sentence would be five years rigorous imprisonment.
SUPREME COURT OF INDIA DIVISION BENCH UGGARSAIN — Appellant Vs. THE STATE OF HARYANA AND OTHERS — Respondent ( Before : S. Ravindra Bhat and Dipankar Datta, JJ. ) Criminal…