Supreme CourtDivision Bench(1969) 10 SC CK 0081

A. Vishwanathan vs The State of Maharashtra

Supreme Court Of India · Decided on 8 October 1969 · Citation: (1969) 3 SCC 889 : (1970) 1 SCC(Cri) 145

HON’BLE JUDGES
V. Ramaswami, J · I. D. Dua, J
RESULT
Dismissed
CASE NUMBER
Criminal Appeal No. 18 Of 1968

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

2 paragraphs · 185 words

V. RAMASWAMI, J.-This appeal has been brought with special leave from the judgment of the Bombay High court, dated 24/07/1967, summarily dismissing the appeal of the appellant against his convictions under Sec- tions 5(2), 5(l)(c) and 5(l)(d) of the Prevention of Corruption Act, II of 1947 and under Section 409, Indian penal code and the sentence of four years R. I. and fine of Rs. 50,000.00 under the said S. passed by the Special Judge of Greater Bombay.

2.

Having gone through the judgment of the Trial court we are satisfied that in the present case the appeal before the High court was an arguable one and raised substantial and important questions for consideration by the High court. The High court was, therefore, not justified in dismissing the appeal summarily. In our opinion the present appeal is covered by the principle laid down by this court in Narayan Swami v. State of MaharashtrA. Accordingly the order of the High court, dated 24/7/1967 summarily dismissing the appeal is set aside and the appeal is remanded to the High court for fresh disposal in accordance with law.