RAJNI SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The applicant-appellant has been sentenced to undergo five years rigorous imprisonment for offence under Section 420 along with fine of Rs. 10,000/-. Similarly, she has been sentenced to undergo five years rigorous imprisonment and fine of Rs. 1 lac for offence under Section 18 (c) read with Section 27 (b)(ii) of Drugs and Cosmetic Act, 1940. The applicant has also been sentenced to undergo rigorous imprisonment for a period of one year along with fine of Rs. 1000/- for offence under Section 15(2)(3) of Indian Medical Council Act, 1956 and all the sentences have been ordered to run concurrently.

(2.) Learned counsel states that the applicant was only a caretaker of the clinic. The applicant has also stated that out of the total sentence, she has undergone seven months, twenty nine days of actual sentence.

(3.) The appeal is of the year 2015 and the same may take sometime for final adjudication. No bona fide purpose would be served by keeping the applicant-appellant in custody any more.