Gopal Prasad vs Central Bureau Of Investigation

Brijesh Sethi, J

CRL M.B. 624/2019(Suspension of Sentence)

This is a Crl. M.B. filed under Section 389 Cr.P.C. by the applicant Gopal Prasad seeking suspension of sentence and grant of bail.

Vide order dated 02.02.2019, the applicant was sentenced to three years’ RI with fine of Rs. 65,00,000/- for the offence under section 420 IPC

and in default of payment of fine, six months’ simple imprisonment. Applicant was also sentenced to seven years RI with fine of Rs. 50,000 for

the offence under Section 467 IPC and in default of payment of fine, one years’ simple imprisonment. He was further sentenced to three

years’ RI with fine of Rs. 50,000/- for the offence under Section 468 IPC and in default of payment of fine, three months SI. He was further

sentenced to seven years’ RI with fine of Rs. 50,000/- for the offence under Section 471 IPC and in default of payment of fine, one year’

simple imprisonment. He was further sentenced to seven years’ RI with fine of Rs. 50,000/- for the offence under Section 120B IPC and in

default of payment of fine, one years’ simple imprisonment. He was further sentenced to five years’ RI with fine of Rs. 1,00,000/- for the

offence under Section 13(2) read with Section 13(1)(d) of Prevention of Corruption Act, 1988. The appellant has been given the benefit of section 428

Cr PC.

It is submitted by Ld. Counsel for the applicant that applicant is 69 years old. Wife of applicant is 65 years old and his son is living at Agra, U.P. It

is further submitted that younger son of applicant died in a road accident in 2006 and since then his elder son is suffering from extreme depression and

has stopped working and therefore, besides his own wife, the applicant is financially and emotionally supporting his 44 years old son as well. Applicant

is a pensioner and has no other source of income so as to pay the fine imposed by the Ld. Trial Court. Applicant has roots in the society and is a

permanent resident of Arga, U.P. and as such, there is no chance of his fleeing or evading the legal process. Learned counsel for the appellant further

submitted that in number of cases, the Hon’ble Supreme Court has repeatedly held that when an appellant has preferred an appeal against his

conviction, suspension of sentence should be considered by the appellate court liberally, unless there are exceptional circumstances. When the

appellate court finds that due to practical reasons such appeals cannot be disposed of expeditiously, the appellate court should bestow special concern

in the matter, suspending the sentence, so as to make the right of appeal, meaningful and effective. It is lastly submitted that no prejudice will be

caused to the respondents if the applicant’s sentence is suspended.

On the other hand, Ld. SPP has opposed the present application. He has submitted that the impugned judgment is very detailed one and the entire

evidence has been considered threadbare. It is further submitted that offence committed by the applicant is serious in nature. The appellant has not

even deposited the fine. He has, therefore, prayed for dismissal of application for suspension of sentence.

Having perused the impugned judgment and hearing learned counsel for the appellant as well as learned counsel for CBI, this court is not inclined to

suspend the sentence of the appellant at this stage. The appellant stands convicted of the serious offence u/s 13(1)(d) read with 13(2) of the

Prevention of Corruption Act, 1988(PC Act) and under Section 420/467/468/471 read with Section 120B IPC. At this stage, it is neither prudent nor

advisable to deal with the merits of the case in detail as this will not be in the interest of justice, since the parties have not made their detailed

submissions on the basis of the evidence recorded before the trial court. To decide the present application, this court is required to make a prima facie

assessment of the case of the appellant. Prima facie, at this stage, it does not appear that there is any patent illegality or perversity in the appreciation

of evidence or in the findings of the court.

Ld. Counsel for the applicant has submitted that petitioner is an old man of 69 years and his wife and 44 years old son are totally dependent upon

him. Ld. SPP has, however, submitted that out of the total sentence awarded to the applicant by the Ld. Trial court, the appellant has served sentence

of four months only at the time of filing of the present appeal. This court finds that appellant has been held guilty along with other co-accused persons,

prima facie, for criminal conspiracy for committing offences of cheating and thus, causing huge financial loss to the tune of around Rs. 82,19,137 along

with interest to a Nationalised bank and wrongful gain to himself and other convicts. This court is of the view that keeping in mind the seriousness of

the offence committed by the applicant for which he has been convicted, no grounds for suspension of sentence are made out at this stage.

In view of above discussions, I do not find any ground at this stage to allow the application and suspend the sentence during the pendency of the

present appeal. The application for suspension of sentence is, therefore, dismissed.

CRL.A. 431/2019

Let the respondent file its reply within 6 weeks and rejoinder, if any, be filed within 4 weeks.

List the appeal in due course.