[2014] 6 S.C.R. 561
ANIL KUMAR
A
.v.
STATE OF U.P.
(Criminal Appeal No. 686 of 2010)
MAY 28, 2014
B
[DR. B. S. CHAUHAN AND A.K. SIKRI, JJ.]
Contempt of Courts Act, 1971 - s. 12 - Criminal contempt
by a lawyer- Conviction under- Held: In view of the judgment
passed in the connected appeal, order of conviction upheld,
C
however, imposition of fine of Rs. 20, 0001- on the appellant-
lawyer, reduced to Rs.2,0001- - Appellant to surrender to
seNe out the sentence.
CRIMINAL APPELLATE JURISDICTION: Criminal Appeal
No. 686 of 2010.
From the Judgment and Order dated 05.02.2010 of the
. Hon'ble High Court of Judicature at Allahabad in Contempt
Application (Crl) No. 16 of 2009.
Jitendra Mohan Sharma, Shikha Bani, Sameer Singh,
Pahlad Singh Sharma for the Appellant.
lrshad Ahmad, AAG, Abhisth Kumar, Archana Singh for
D
E
the Respondent.
F
The Judgment of the Court was delivered by
DR. B.S. CHAUHAN, J. 1. In view of the judgment passed
today in connected Criminal Appeal No. 555 of 2010, this
appeal is dismissed. However, the fine of Rs.20,000/- imposed
G
on the appellant by the High Court by way of impugned
judgment and order, is reduced to Rs.2,000/- and is directed
to deposit the said fine forthwith.
561
H
562
SUPREME COURT REPORTS
[2014] 6 S.C.R.
A
2. The appellant must surrender to serve out the sentence
forthwith, failing which, the learned Chief Judicial Magistrate,
Meerut, would secure his custody and send him to jail to serve
out the sentence. A copy of the order be sent to the learned
Chief Judicial Magistrate, Meerut, for information and
B compliance.
Nidhi Jain
Appeal dismissed.
Lex