IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.  5  OF 2011 (ARISING OUT OF SPECIAL LEAVE PETITION(CRL.)NO.1451 OF 2009)

PANCH RAM ... APPELLANT(S)

VERSUS

STATE OF CHHATISGARH ... RESPONDENT(S)

O R D E R

Leave granted.

We have heard learned counsel for the parties. This appeal relates to an incident which had taken place  

on  28.03.1987.  The  appellant  was  working  as  Assistant  District  

School  Inspector  at  that  time  and  was  convicted  under  Sections  

5(1)(d) read with 5(2) of the Prevention of Corruption Act, 1947. He  

was sentenced to undergo one year rigorous imprisonment by the Trial  

Court which was reduced to six months with fine by the High Court.  

It is stated that the appellant is 70 years old now and suffering  

from multiple ailments. The incident is more than 23 years old.  The  

appellant has already served part of the sentence. On consideration  

of the totality of the facts and circumstances of the case, we deem  

it  appropriate  to  release  the  appellant  to  the  sentence  already  

undergone, provided he deposits a further fine of Rs.50,000/- within  

four weeks from today. In case of  default, this order will be of no

: 2 :

avail  to  the  appellant  and  he  will  undergo  the  imprisonment  as  

directed by the High Court.

The appeal is disposed of accordingly.

................J. (DALVEER BHANDARI)

................J. (DEEPAK VERMA)

NEW DELHI; 3RD JANUARY, 2011