IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRLMP.NO. 21374 & 21375 OF 2009   

  IN

    CRIMINAL APPEAL NO(s). 1480 OF 2009

SAROJA                                            Appellant (s)

                VERSUS

STATE TR.INSP.OF POLICE                           Respondent(s)

O R D E R

 These  applications, being CRLMP.NO. 21374 &  

21375/2009,  have  been   filed  on  behalf  of  the  

appellant  in  a  disposed  of  matter,  for  

clarification/modification of the order dated 10th  

August,, 2009, by which   Crl.A. No.1480 of 2009  

had  been  disposed  of.   In  our  said  order,  the  

sentence had been reduced from two years to the  

minimum punishment of six months under Section 7 of  

the Prevention of Corruption Act, 1988, and from  

three years to the minimum punishment of one year  

under Section 13(1)(d) and 13(2) of the aforesaid  

Act.  While passing the said order, it appears that  

we  had  not  mentioned  as  to  whether  the  said  

sentences  were  to  run  consecutively  or

concurrently, although, the trial court had done  

so.   

-2-   Crl.A.1480/09

We,  therefore,  clarify  our  order  to  the  

extent that the two sentences in respect of the two  

offences shall run concurrently.

The applications are disposed of, accordingly.   

..................J. (ALTAMAS KABIR)

...................J. (CYRIAC JOSEPH)

NEW DELHI, April 05, 2010.