Kanwaljit Singh Vs. State of Delhi [2008] Insc 283 (25 February 2008)

Cji K.G. Balakrishnan & R.V. Raveendran

O R D E R CRIMINAL APPEAL NO.389 OF 2008 (Arising out of SLP (Crl.) No.7886/2007)

Delay condoned.

Leave granted.

Heard learned counsel for the parties.

The appellant has been convicted for the offence punishable under Section 7 of the Prevention of Corruption Act, 1988 read with Section 120B of IPC and sentenced to undergo rigorous imprisonment for three and half years with a fine of Rs.3,000/-. We are told that the fine has already been paid. The co-accused Anoop Singh has filed criminal appeal No.1264/2007, which was disposed of by this Court and the sentence imposed was reduced to a period of one year. Having regard to this fact, we confirm the conviction of the appellant under the PC Act. Learned counsel for the appellant -2- submitted that the appellant has already undergone sentence of more than one year. The sentence imposed by the High Court is reduced to the period already undergone. The appellant is directed to be released forthwith if not required in any other case.

The appeal is allowed accordingly.

 

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