Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1127 OF 2015
(Arising out of S.L.P.(Criminal)No. 9363/2014)
NANHAKU RAM … APPELLANT(s)
VERSUS
STATE OF JHARKHAND … RESPONDENT(s)
J U D G M E N T
Leave granted.
2. The conviction and sentence, as confirmed by
the High Court of Ranchi in Criminal Appeal No. 426 of
2001, is under challenge. The appellant was convicted
under Sections 7 and 13(1)(d) read with Section 2 of The
JUDGMENT
Prevention of Corruption Act, 1988. He was sentenced to
undergo rigorous imprisonment for three years under
Section 13(2) and for two years under Section 7 of The
Prevention and Corruption Act, 1988 with fine. When the
matter came up for hearing on 30.03.2015, Notice was
issued, limiting the scope to the quantum of sentence.
3. Having regard to the fact that the incident is
of the year 1992, the appellant is aged about 65 years
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and that he is suffering from very serious
ailments, we are of the view that the interest of
justice would be served if the punishment is limited to
the mandatory minimum, i.e., one year under Section
13(2) and six months under Section 7, as they stood at
the relevant time. No change in fine. Ordered
accordingly.
4. The sentences shall run concurrently. The
period already undergone shall be duly set off.
5. The appeal is allowed as above.
.............J.
(KURIAN JOSEPH)
.............J.
(ARUN MISHRA)
New Delhi;
Date: 28.08.2015.
JUDGMENT
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