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[Cites 2, Cited by 2]

Supreme Court of India

R.N.Mitra vs C.B.I Dehradun on 22 July, 2011

Bench: Gyan Sudha Misra, Harjit Singh Bedi

           Crl.A.     Of 2011 @ SLP(Crl) 3448 of 2010

                                                             1





                                        IN THE SUPREME COURT OF INDIA
                                      CRIMINAL APPELLATE JURISDICTION

                                     CRIMINAL APPEAL NO. 1483 OF 2011
                           ARISING OUT OF SLP (CRL.) NO. 3448 OF 2010




            R.N. MITRA                                            .....    APPELLANT

                                                      VERSUS

            C.B.I., DEHRADUN                                      .....    RESPONDENT





                                               O R D E R

1. Leave granted.

2. Notice had been issued in this case on 12th November, 2010, restricted to the quantum of sentence only.

3. The trial court awarded the following sentences to the appellant:-

          U/S                                 Trial Court

          420 IPC                             RI for 5 years

                                              Fine Rs. 50,000/- and  

in default of payment of fine RI for 2 years 471 r/w 468 IPC RI for one year Fine Rs. 1,000/- and in default of payment of fine RI for 3 months Crl.A. Of 2011 @ SLP(Crl) 3448 of 2010 2 5(2) r/2 5(1)(d) RI for one year of the Prevention Fine Rs. 10,000/- and of Corruption Act in default of payment of fine RI for six months

4. The High Court by the impugned judgment maintained the conviction of the appellant but reduced the sentence in the following terms:

          U/S                                 High Court

          420 IPC                             RI for one year

                                              Fine `10,000/- and  

in default of payment of fine RI for six months 471 r/w 468 IPC RI for one year Fine `1,000/- and in default of payment of fine RI for one month 5(2) r/2 5(1)(d) RI for one year of the Prevention Fine `10,000/- and of Corruption Act default of payment of fine RI for six months

5. It is also evident from the record that the incident pertains to the year 1979 and the trial, appeal and revisional proceedings have gone on for over 30 years. We, therefore, feel that these are special reasons as to why the sentences awarded to the appellant for the aforesaid offences should be reduced from one year to three months.

Crl.A. Of 2011 @ SLP(Crl) 3448 of 2010 3

6. With this modification in the sentence, the appeal is dismissed. The appellant be taken into custody to serve out the remaining part of his sentence.

..................J [HARJIT SINGH BEDI] ...................J [GYAN SUDHA MISRA] NEW DELHI JULY 22, 2011.