Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 4, Cited by 0]

Delhi District Court

Cbi vs . Ramesh Chandra (Janki Kunj Cghs) on 19 September, 2016

                                                         1
CC No. 12/08
CBI Vs. Ramesh Chandra (Janki Kunj CGHS)
Order on sentence dt. 19.9.2016

IN THE COURT OF SHRI RAJNEESH KUMAR GUPTA, SPECIAL JUDGE 
CBI­02 (PC ACT), NORTH WEST DISTRICT,  ROHINI COURTS, DELHI. 

C.C. No. 12/08
RC No. 21 E/2005/EOW­II N.Delhi
(Janki Kunj CGHS)
CBI Vs. Ramesh Chandra etc.  


19.09.2016

Pr.     Dr. Padmini Singh, Ld. PP for the CBI
        All   the   convicts   A­1,   A­2,   A­3,   A­5   and   A­6   on   bail   with   Ld.  
        Counsels Shri Abhishek Parsad, Shri S.K. Bhatnagar


                                  ORDER ON SENTENCE



                 I have heard the Ld. PP for the CBI and Ld. counsels for the 
convicts and the convicts on the point of sentence. 
2.               The convict Ramesh Chandra (A­1) has prayed for mercy and 
has   submitted   that   he   is   aged   about   72   years   and   he   is   suffering   from 
Hypertension and Diabetes. He has a wife who is dependent upon him.  
                 The convict Narayan Dutt Kaushik (A­2) has prayed for 
mercy and has submitted that he is aged about 65 years. He has a one 



CC No. 12/08                                                                 Page 1 of 8
                                                       2
CC No. 12/08
CBI Vs. Ramesh Chandra (Janki Kunj CGHS)
Order on sentence dt. 19.9.2016


unmarried and unemployed son who is dependent upon me.   
               The convict Prem Narain Sharma (A­3) has prayed for mercy 
and has submitted that he is aged about 62 years. He has remained in the jail 
for about three months.  He has two unmarried and unemployed sons and a 
wife who are dependent upon him.  
               The convict Arjun Singh (A­5) has prayed for mercy and has 
submitted that he is aged about 50 years.   He has a wife and unmarried 
daughter and one mentally retarded son who are dependent upon him. He 
has remained in the jail for about three months. 
               The convict Vinod Kumar Bhardwaj (A­6) has prayed for mercy 
and has submitted that he is aged about 63 years. He has a wife   who is  
dependent upon him. 
               On the other hand, Ld. PP has argued that the convicts be 
sentenced   to   the   maximum   imprisonment   as   provided   under   law   as   the 
offences are of serious in nature and some of the convicts has also previous 
criminal convictions in other CGHS cases. 
3.             Keeping   in   view   the   aforesaid   facts   and   the   nature   of   the 
offences, the convicts are sentenced as follows:­


                               Ramesh Chandra (A­1)




CC No. 12/08                                                              Page 2 of 8
                                           3
CC No. 12/08
CBI Vs. Ramesh Chandra (Janki Kunj CGHS)
Order on sentence dt. 19.9.2016
                           Ramesh Chandra (A­1)
Serial No.     Under Section Period of     Fine amount     Sentence in 
                             Sentence                      default of 
                             (Simple                       payment of 
                             imprisonment)                 fine
1.

15 PC Act r/w  One year Rs. 1000/­ 7 days 120­B IPC

2. 420/511 IPC  One year Rs. 1000/­ 7 days r/w 120­B IPC

3. 419 IPC r/w  One year Rs. 1000/­ 7 days 120­B IPC

4. 468 IPC r/w  One year Rs. 1000/­ 7 days 120­B IPC

5. 471 IPC r/w  One year Rs. 1000/­ 7 days 120­B IPC Serial No. Substantive  Period of  Fine Amount Sentence in  Offences/Unde Sentence  default of  r Section (Simple  payment of  Imprisonment) fine 1 15 PC Act One year Rs. 1000/­ 7 days CC No. 12/08 Page 3 of 8 4 CC No. 12/08 CBI Vs. Ramesh Chandra etc. (Janki Kunj CGHS) Order on sentence dt. 19.9.2016        Narayan Dutt Kaushik (A­2) Serial No.  Under Section Period of  Fine amount Sentence in  Sentence  default of  (Simple  payment of  imprisonment) fine

1. 15 PC Act r/w  One year Rs. 1000/­ 7 days 120­B IPC 

2. 420/511 IPC  One year Rs. 1000/­ 7 days r/w 120­B IPC

3. 419 IPC r/w  One year Rs. 1000/­ 7 days 120­B IPC

4. 468 IPC r/w  One year Rs. 1000/­ 7 days 120­B IPC

5. 471 IPC r/w  One year Rs. 1000/­ 7 days 120­B IPC Serial No. Substantive  Period of  Fine Amount Sentence in  Offences/Unde Sentence  default of  r Section (Simple  payment of  Imprisonment) fine 1 15 PC Act One year Rs. 1000/­ 7 days CC No. 12/08 Page 4 Of 8 5 CC No. 12/08 CBI Vs. Ramesh Chandra etc. (Janki Kunj CGHS) Order on sentence dt. 19.9.2016        Prem Narain Sharma (A­3) Serial No.  Under Section Period of  Fine amount Sentence in  Sentence  default of  (Simple  payment of  imprisonment) fine

1. 15 PC Act r/w  One year Rs. 1000/­ 7 days 120­B IPC 

2. 420/511 IPC  One year Rs. 1000/­ 7 days r/w 120­B IPC

3. 419 IPC r/w  One year Rs. 1000/­ 7 days 120­B IPC

4. 468 IPC r/w  One year Rs. 1000/­ 7 days 120­B IPC

5. 471 IPC r/w  One year Rs. 1000/­ 7 days 120­B IPC Serial No. Substantive  Period of  Fine Amount Sentence in  Offences/Unde Sentence  default of  r Section (Simple  payment of  Imprisonment) fine

1. 420/511 IPC  One year Rs. 1000/­ 7 days

2. 419 IPC  One year Rs. 1000/­ 7 days

3. 468 IPC  One year Rs. 1000/­ 7 days

4. 471 IPC  One year Rs. 1000/­ 7 days CC No. 12/08 Page 5 Of 8 6 CC No. 12/08 CBI Vs. Ramesh Chandra etc. (Janki Kunj CGHS) Order on sentence dt. 19.9.2016        Arjun Singh (A­5) Serial No.  Under Section Period of  Fine amount Sentence in  Sentence  default of  (Simple  payment of  imprisonment) fine

1. 15 PC Act r/w  One year Rs. 1000/­ 7 days 120­B IPC 

2. 420/511 IPC  One year Rs. 1000/­ 7 days r/w 120­B IPC

3. 419 IPC r/w  One year Rs. 1000/­ 7 days 120­B IPC

4. 468 IPC r/w  One year Rs. 1000/­ 7 days 120­B IPC

5. 471 IPC r/w  One year Rs. 1000/­ 7 days 120­B IPC Serial No. Substantive  Period of  Fine Amount Sentence in  Offences/Unde Sentence  default of  r Section (Simple  payment of  Imprisonment) fine

1. 420/511 IPC  One year Rs. 1000/­ 7 days

2. 419 IPC  One year Rs. 1000/­ 7 days

3. 468 IPC  One year Rs. 1000/­ 7 days

4. 471 IPC  One year Rs. 1000/­ 7 days Vinod Kumar Bhardwaj (A­6) CC No. 12/08 Page 6 Of 8 7 CC No. 12/08 CBI Vs. Ramesh Chandra etc. (Janki Kunj CGHS) Order on sentence dt. 19.9.2016        Serial No.  Under Section Period of  Fine amount Sentence in  Sentence  default of  (Simple  payment of  imprisonment) fine

1. 15 PC Act r/w  One year Rs. 1000/­ 7 days 120­B IPC 

2. 420/511 IPC  One year Rs. 1000/­ 7 days r/w 120­B IPC

3. 419 IPC r/w  One year Rs. 1000/­ 7 days 120­B IPC

4. 468 IPC r/w  One year Rs. 1000/­ 7 days 120­B IPC

5. 471 IPC r/w  One year Rs. 1000/­ 7 days 120­B IPC Serial No. Substantive  Period of  Fine Amount Sentence in  Offences/Unde Sentence  default of  r Section (Simple  payment of  Imprisonment) fine 1 15 PC Act One year Rs. 1000/­ 7 days

4. Benefit of Section 428 Cr.PC is given to the convicts. All the sentences  shall run concurrently. Copies of the Judgment and order on sentence be supplied to  the convicts free of cost. File be consigned to Record Room.    

CC No. 12/08 Page 7 Of 8 8 CC No. 12/08 CBI Vs. Ramesh Chandra etc. (Janki Kunj CGHS) Order on sentence dt. 19.9.2016        Announced in the open court         (Rajneesh Kumar Gupta) today i.e. on 19.09.2016                 Special Judge CBI­02 (PC Act)                               North West District,  Rohini Courts       Delhi.   

CC No. 12/08                                             Page 8 Of 8