Supreme Court - Daily Orders
P.V. Rajaratnam, Nalgonda Dist. A.P. vs State Of A.P. on 17 April, 2015
Bench: J. Chelameswar, R.K. Agrawal
ITEM NO.2 COURT NO.6 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 2354/2015
(Arising out of impugned final judgment and order dated 26/02/2014
in CRLA No. 179/2006 passed by the High Court Of A.P. At
Hyderabad)
P.V. RAJARATNAM, NALGONDA DIST. A.P. Petitioner(s)
VERSUS
STATE OF A.P. Respondent(s)
(with appln. (s) for bail and office report)
Date : 17/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. V. Giri, Sr. Adv.
Mr. Y. Raja Gopala Rao,Adv.
Ms. Y. Vismai Rao, Adv.
Mr. Hitendera Nath Rath, Adv.
Mr. Sudheer Kumar Reddy, Adv.
For Respondent(s) Mr. S. Udaya Kumar Sagar, Adv.
Mr. Krishna Kumar Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The petitioner has been found guilty of offences under Section 7 and Section 13(1)(d)(i) & (ii) read with Section 13(2) of the Prevention of Corruption Act, 1988. We do not see any reason to interfere with the finding of guilt recorded by two Courts concurrently.
Coming to the question of sentence, Mr. V. Giri, Signature Not Verified Digitally signed by Deepak Mansukhani learned senior counsel for the petitioner submitted that Date: 2015.04.17 16:08:39 IST Reason: the offence took place some time in the year 1992 and as on today, the petitioner is about 80 years.
-2-It can be seen from the impugned judgment that the High Court, while confirming the conviction had already reduced the sentence to one year and six months while maintaining the fine and default sentence.
Under the Prevention of Corruption Act, for the charges of which the petitioner is convicted, the minimum sentene is one year.
Heard learned counsel for the respondent.
In the circumstances, we deem it appropriate to reduce the sentence to a minimum,that is, one year.
The special leave petition is disposed of accordingly.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR) COURT MASTER COURT MASTER