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REPORTABLE    

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.599 OF 2010

HARSARUP PANWAR     .....APPELLANT

        VERSUS

STATE OF DELHI THROUGH CBI    …..RESPONDENT

O R D E R  

ANIL R. DAVE, J.

For the reasons to be recorded hereafter, we direct that  A-15

Harsarup  Panwar  shall  stand  sentenced  to  undergo  rigorous

imprisonment for one year.  However, having regard to advanced

age and the diseases from which he is suffering, and other peculiar

facts and circumstances, if he pays Rs.10 lakhs, then the sentence

will stand reduced to the period already undergone. If he fails to pay

the aforestated amount within three months from today, he shall

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undergo the sentence of one year, excluding the term which he has

already undergone.

The aforestated amount shall  be given by way of a demand

draft to the Chief Secretary of Delhi Government for setting up a

new trauma centre or for upgrading the existing trauma centres of

hospitals managed by the Government of NCT of Delhi.               

            ………................................J.                                                      (ANIL R. DAVE)

            ………................................J.                                                      (KURIAN JOSEPH)

                          ………...............................J.

                                                        (ADARSH KUMAR GOEL) New Delhi August 19, 2015.

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REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.597 OF 2010

SUSHIL ANSAL        .....APPELLANT

        VERSUS

STATE THROUGH CBI    …..RESPONDENT

WITH

CRIMINAL APPEAL NO.598 OF 2010

O R D E R

For the reasons to be recorded hereafter, we direct that  A-1

Sushil Ansal and A-2 Gopal Ansal shall stand sentenced to undergo

rigorous imprisonment for two years.  However, having regard to

advanced  age  of  the  accused  and  other  peculiar  facts  and

circumstances, if they pay Rs.30 crores each, i.e. Rs.60 crores, then

the sentence will stand reduced to the period already undergone. If

they fail  to  pay the aforestated amount within a period of  three

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months from today, they shall undergo the sentence of two years

each, excluding the term which they have already undergone.

The aforestated amount shall  be given by way of a demand

draft to the Chief Secretary of Delhi Government for setting up a

new trauma centre or for upgrading the existing trauma centres of

hospitals managed by the Government of NCT of Delhi.

……................................J.                                                         (ANIL R. DAVE)

            ……................................J.                                                         (KURIAN JOSEPH)

                          ……...............................J.

                                                           (ADARSH KUMAR GOEL) New Delhi August 19, 2015.

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