Crl.A.     Of 2011 @ SLP(Crl) 3448 of 2010 1

 IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 1483 OF 2011 ARISING OUT OF SLP (CRL.) NO. 3448 OF 2010

R.N. MITRA ..... APPELLANT

VERSUS

C.B.I., DEHRADUN ..... RESPONDENT

O R D E R

1. Leave granted.

2. Notice  had  been  issued  in  this  case  on  12th  

November,  2010,  restricted  to  the  quantum  of  sentence  

only.

3. The trial court awarded the following sentences to  

the appellant:-

U/S Trial Court

420 IPC RI for 5 years

Fine Rs. 50,000/- and   

in default of payment of fine  

RI for 2 years

471 r/w 468 IPC RI for one year

Fine Rs. 1,000/- and

in default of payment of fine

RI for 3 months

Crl.A.     Of 2011 @ SLP(Crl) 3448 of 2010 2

5(2)  r/2  5(1)(d)  of the Prevention  of Corruption Act

RI for one year

Fine Rs. 10,000/- and

in default of payment of fine

RI for six months

4. The High Court by the impugned judgment maintained  

the conviction of the appellant but reduced the sentence  

in the following terms:

U/S High Court

420 IPC RI for one year

Fine `10,000/- and   

in default of payment of fine  

RI for six months

471 r/w 468 IPC RI for one year

Fine `1,000/- and

in default of payment of fine

RI for one  month

5(2)  r/2  5(1)(d)  of the Prevention  of Corruption Act

RI for one year

Fine `10,000/- and

default of payment of fine

RI for six months

5. It  is  also  evident  from  the  record  that  the  

incident pertains to the year 1979 and the trial, appeal  

and  revisional  proceedings  have  gone  on  for  over  30  

years.   We,  therefore,  feel  that  these  are  special  

reasons as to why the sentences awarded to the appellant  

for the aforesaid offences should be reduced from one  

year to three months.

Crl.A.     Of 2011 @ SLP(Crl) 3448 of 2010 3

6. With this modification in the sentence, the appeal  

is dismissed.  The appellant be taken into custody to  

serve out the remaining part of his sentence.

..................J [HARJIT SINGH BEDI]

...................J [GYAN SUDHA MISRA]  

NEW DELHI JULY 22, 2011.