Supreme Court - Daily Orders
Yashpal Bamba vs State Of Punjab on 18 March, 2016
Bench: A.K. Sikri, R.K. Agrawal
1
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO(S). 239 OF 2016
(Arising out of SLP (Crl.) No. 7996 of 2014)
YASHPAL BAMBA Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
WITH
CRIMINAL APPEAL NO(S). 240 of 2016
(Arising out of SLP (Crl.) No. 8774 of 2014)
O R D E R
In SLP (Crl.) No. 7996 of 2014 Leave granted.
Notice was issued limited to the question of quantum of sentence. It has come on record that the appellant is 65 years of age and he is also suffering from the Cancer, which is at advance stage. For this reason, the appellant has been granted bail as well.
Keeping in view the aforesaid facts, we reduce the sentence to the one already undergone.
Appeal stands disposed of in the aforesaid terms. In SLP (Crl.) No. 8774 of 2014 Leave granted.
Notice was issued limited to the question of quantum Signature Not Verified of sentence. We may record that the petitioner is convicted Digitally signed by NEELAM GULATI Date: 2016.03.19 13:17:15 IST Reason: under the Prevention of Corruption Act and has sentenced to undergo Rigorous Imprisonment for two years. Appellant has 2 already undergone 18 months and 86 days and he is on bail.
We find from the record that there are sufficient extenuating circumstances for reducing the sentence, we thus reduce the sentence to the period already undergone.
Appeal stands disposed of. Bail bonds stand discharged.
…..............J (A.K. SIKRI) …..............J (R.K. AGRAWAL) NEW DELHI March 18, 2016 3 ITEM NO.46 COURT NO.12 SECTION IIB 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). 7996/2014 (Arising out of impugned final judgment and order dated 24/04/2014 in CRLA No. 204/2000 passed by the High Court Of Punjab & Haryana At Chandigarh) YASHPAL BAMBA Petitioner(s) VERSUS STATE OF PUNJAB Respondent(s) (with appln. (s) for bail and bringing on record additional documents and permission to file additional documents and office report) (for final disposal) WITH SLP(Crl) No. 8774/2014 (With appln.(s) for exemption from filing c/c of the impugned judgment and appln.(s) for bail and appln.(s) for suspension of sentence and Office Report) Date : 18/03/2016 These petitions were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE R.K. AGRAWAL For Petitioner(s) Mr. A. Tewari, Adv.
Ms. Eliza Bar, Adv.
Mr. Shree Pal Singh,Adv.
Mr. Anirudh Singh, Adv.
Mr. R. Gogoi, Adv.
Mr. Anupam Lal Das,Adv.
Mr. Sahil Monga, Adv.
For Respondent(s) Ms. Jayant K. Sud, Addl.AG Ms. Jasleem Chahal, Asst. A.G. Mr. Kuldip Singh,Adv.4
UPON hearing the counsel the Court made the following O R D E R In SLP (Crl.) No. 7996 of 2014 Leave granted.
The sentence of the appellant is reduced to the one already undergone.
Appeal stands disposed of.In SLP (Crl.) No. 8774 of 2014
Leave granted.
We find from the record that there are sufficient extenuating circumstances for reducing the sentence, we thus reduce the sentence to the period already undergone.
Appeal stands disposed of. Bail bonds stand discharged.
(NEELAM GULATI) (TAPAN KR. CHAKRABORTY)
COURT MASTER COURT MASTER
(Signed order is placed on the file)