STATE OF ANDHRA PRADESH Vs. M SATYANARAYANA

JUDGEMENT

(1.) Affidavit filed by the Home Secretary is perused. We accept the explanation and condone the delay on the peculiar facts and circumstances of this case.

(2.) Leave granted.

(3.) This is a case where the respondents were convicted of offences under sections 467 and 468 of the Indian Penal Code and each of them was sentenced to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs 1000 on the first count and imprisonment for six months and a fine of Rs 500 on the second count.