Supreme Court of India
Sudam Hari Patil vs State Of Maharashtra on 8 October, 1993
Equivalent citations: 96(1994)CCR619, 1994CRILJ2299, JT1993(6)SC510, 1993(4)SCALE31, AIR 1994 SUPREME COURT 1807, 1994 AIR SCW 1696, (1993) 6 JT 510 (SC), 1994 SCC(CRI) 272, 1994 UP CRIR 503, 1993 (6) JT 510, (1994) MARRILJ 93, (1993) 3 RECCRIR 556, (1993) 3 ALLCRILR 767, 1993 CHANDLR(CIV&CRI) 617, (1994) 1 CRIMES 514, (1994) 2 EASTCRIC 518, (1994) MAD LJ(CRI) 349, (1994) 1 CRICJ 95, (1993) 2 LAB LN 842, (1993) 3 ALLCRILR 413, (1993) 3 CRIMES 604, (1994) 1 RECCRIR 166, (1994) ALLCRIC 101, (1995) 1 CURCRIR 100, 1994 UP CRIR 249, (1993) ALLCRIR 559, 1994 ALLAPPCAS (CRI) 89, (1994) 1 ALL WC 174, (1995) 1 BOM CR 321
Author: G. N. Ray
Bench: G. N. Ray
ORDER K. Jayachandra Reddy, J.
1. Special leave granted.
2. The appellant, who was working as an Extension Officer (Industries) with the Thana Zila -Parishad, was convicted under Section 5(1)(d) read with Section 5(2) of the Prevention of Corruption Act and sentenced to undergo one year's R.I. and to pay a fine of Rs. 300/-in default of payment of which to further undergo three month's R.I. He was also found guilty under Section 161 I.P.C. and sentenced to undergo one year's R.I. and to pay a fine of Rs. 200/- in default of payment of which to further undergo R.I. for two months. The appeal preferred by him was dismissed by the High Court. Hence the present appeal.
3. According to the prosecution, he being a public servant, demand a bribe for doing a favour of recommending the application of the complainant. A trap was laid and the tainted money was recovered and he was found guilty. Notice was issued by this Court limited to the question of sentence. The offence is said to have been committed in the year 1984. The appellant has lost his job and for all these years, he has undergone the agony of criminal proceedings. He has also a large family to support. He is now in jail. For all these special reasons, while confirming the convictions, the sentence under each count is reduced to six month's R.I. The sentences of fine with default clauses are, however, confirmed. Subject to this modification of sentence, the appeal is disposed of.