Saroja Vs.
State Tr. Insp. of Police [2010] INSC 396 (5 April 2010)
Judgment
CRIMINAL
APPELLATE JURISDICTION CRLMP.NO. 21374 & 21375 OF 2009 IN CRIMINAL APPEAL
NO(s). 1480 OF 2009 SAROJA Appellant (s) VERSUS STATE TR.INSP.OF POLICE
Respondent(s) O R D E R These applications, being CRLMP.NO. 21374 & 21375/2009,
have been filed on behalf of the appellant in a disposed of matter, for
clarification/modification of the order dated 10th August,, 2009, by which
Crl.A. No.1480 of 2009 had been disposed of. In our said order, the sentence
had been reduced from two years to the minimum punishment of six months under
Section 7 of the Prevention of Corruption Act, 1988, and from three years to
the minimum punishment of one year under Section 13(1)(d) and 13(2) of the
aforesaid Act. While passing the said order, it appears that we had not
mentioned as to whether the said sentences were to run consecutively or
concurrently, although, the trial court had done so.
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Crl.A.1480/09 We, therefore, clarify our order to the extent that the two
sentences in respect of the two offences shall run concurrently.
The
applications are disposed of, accordingly.
..................J. (ALTAMAS KABIR)
...................J. (CYRIAC JOSEPH)
NEW DELHI,
April 05, 2010.
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