MANJIT SINGH ALAG Vs. CBI

JUDGEMENT

(1.) THE preset appeal is directed against the judgment of conviction dated 26.7.2005 and the order on sentence dated 28.7.2005. The necessary facts of this case as noticed by the trial court are:

(2.) AFTER some hearing in the matter, Mr.K.B. Andley, learned senior counsel assisted by Mr.M.L. Yadav, advocate submits that he does not wish to argue the appeal on merit, however, prays that a lenient view be taken in the matter and the sentence awarded be reduced as the appellant is now a senior citizen; he has faced trial for about 22 years; he is suffering from various ailments, including diabetes, hypertension; the appellant has also deposited a sum of Rs.5.18 lacs with the bank as also the amount of fine; and also the services of the appellant have been terminated by the bank.

(3.) HAVING regard to the fact that the appellant has faced trial for about 22 years; appellant is now a senior citizen; he is suffering from various ailments, including diabetes, hypertension; appellant has also deposited a sum of Rs.5.18 lacs with the bank as also the amount of fine; and also the services of the appellant have been terminated by the bank, the appeal is partly allowed and the sentence awarded to the appellant is reduced from two years to one year.