- (1.) CRIMINAL APPEAL NOS.597 AND 598 OF 2010 The aforestated appeals had been initially heard by two Hon'ble Judges of this Court. Though the order of conviction had been upheld by the learned Judges, on the subject of sentence the learned Judges differed. Justice T.S. Thakur passed the following order on the sentence: "(i) Criminal Appeal Nos.597 of 2010 and 598 of 2010 filed by Sushil Ansal (A-1) and Gopal Ansal (A-2) respectively are hereby dismissed upholding the conviction and sentences awarded to them." Whereas Justice Gyan Sudha Mishra passed the following order: "44. Therefore, for the reasons recorded hereinbefore, I am of the view that in lieu of the enhanced sentence of a period of one year which I allow in the appeals preferred by AVUT and CBI, the same be substituted with a fine of Rs 100 crores (one hundred crores) to be shared and paid by A-1 Sushil Ansal and A-2 Gopal Ansal in equal measure i.e. Rs 50 crores each and Rs 100 crores in all, and shall be paid by way of a demand draft issued in the name of the Secretary General of the Supreme Court of India which shall be kept in a fixed deposit in any nationalised bank and shall be spent on the construction of a trauma centre to be built in the memory of Uphaar Victims at any suitable place at Dwarka in New Delhi as we are informed that Dwarka is an accident-prone area but does not have any governmental infrastructure or public health care centre to treat accident victims. For this purpose, the State of Delhi, as DVB which is/was an instrumentality of the State, shall allot at least five acres of land or more at any suitable location at Dwarka within a period of four months of this judgment and order on which a trauma centre for accident victims along with a Super speciality department/ward for burn injuries shall be constructed to be known as the "Victims of Uphaar Memorial Trauma Centre" or any other name that may be suggested by AVUT/Uphaar Victims' Association. This trauma centre shall be treated as an extension centre of the Safdarjung Hospital, New Delhi which is close to Uphaar Theatre and was the accident site which is hard-pressed for space and desperately needs expansion considering the enormous number of patients who go there for treatment. The trauma centre to be built at Dwarka shall be treated as an extension centre of the Safdarjung Hospital to be constructed by the respondent-accused Sushil Ansal and respondent-accused Gopal Ansal under the supervision of the Building Committee to be constituted which shall include Secretary General of the Supreme Court, Registrar Administration of the Supreme Court along with a representative of AVUT nominated by the Association and the Hospital Superintendent, Safdarjung Hospital, New Delhi within a period of two years from the date of allotment of the plot of land by the State of Delhi which shall be run and administered by the authorities of the Safdarjung Hospital Administration as its extension centre for accident victims."
(2.) In view of the difference of opinion between the two learned judges regarding quantum of sentence, the matter has been placed before us in pursuance of the following order dated 5.03.2014 :- "4. Criminal Appeals No. 597, 598 and 599 of 2010 filed by the appellants in those appeals and Criminal Appeals No. 605, 606 and 613 of 2010 filed by the State and Criminal Appeals No. 600-602 of 2010 filed by the Association of Victims of Uphaar Tragedy to the extent the said appeals involve the question of quantum of sentence to be awarded to the convicted appellants in the appeals mentioned above shall stand referred to a three-Judge Bench".
(3.) We have heard the learned counsel appearing for the parties and have also carefully gone through that portion of the judgment, whereby the sentence has been imposed upon the Appellants.;