SUSHIL ANSAL Vs. STATE

JUDGEMENT

(1.) 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 L 30 crores each, i.e. L 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 months from today, they shall undergo the sentence of two years each, excluding the term which they have already undergone.

(2.) 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.