STATE OF M.P. Vs. IBRAHIM AHMED KHAN

JUDGEMENT

(1.) BY the judgment passed on 4.10.93, I had allowed this appeal and reversed the verdict of acquittal into conviction. I had sentenced the respondent -accused to suffer three months' jail sentence. In imposing that sentence, less than the minimum prescribed under section 5 of the Prevention of Corruption Act, 1947 duly took into consideration the circumstances such as the incident is of April, 1984 and the bribe money was in the sum of Rs. 500/ - as also the possibility of the accused losing his job in the M.P. Electricity Board.

(2.) AFTER passing of the verdict of conviction the counsel for the accused moved an application under section 235 (2) of the Cr. Procedure Code with a request that the accused should have been heard on the question of quantum of sentence.

(3.) THE learned counsel for the accused has filed a written application mentioning therein the reason for leniency on the question of sentence. He has also requested that the accused be released on probation by giving benefit of section 4 of the Probation of Offenders Act and section 360 of Cr. Procedure Code.