- (1.) Leave granted.
(2.) Heard Shri K.T.S. Tulsi, learned senior counsel appearing on behalf of Association of Victims of Uphar Tragedy [hereinafter referred to as "the Association"], Shri Gopal Subramaniam, learned Additional Solicitor General appearing on behalf of the Central Bureau of Investigation, Shri Fali S. Nariman and Shri Uday U. Lalit, learned senior counsel appearing on behalf of Shri Sushil Ansal, Shri D.A. Dave, learned senior counsel appearing on behalf of Shri Gopal Ansal and Shri Sushil Kumar, learned senior counsel appearing on behalf of Shri Nirmal Singh Chopra and Shri Ajit Chaudhary.
(3.) A perusal of the record shows that the trial Court convicted accused Shri Gopal Ansal and Shri Sushil Ansal under Section 304-A read with Section 36 of the Indian Penal Code, 1860 [hereinafter referred to as "I.P.C."] and sentenced them to undergo rigorous imprisonment for a period of two years and to pay fine of Rupees five thousand each and in default, to undergo simple imprisonment for a further period of six months. They have been further convicted under Section 337 read with Section 36 I.P.C. and sentenced to undergo rigorous imprisonment for a period of six months. They have been also convicted under Section 338 read with Section 36 I.P.C. and sentenced to undergo rigorous imprisonment for a period of two years. They have been then convicted under Section 14 of the Delhi Cinematograph Act, 1952 and sentenced to pay fine of Rupees one thousand each and in default, to undergo simple imprisonment for a period of two years. Accused Shri Nirmal Singh Chopra and Shri Ajit Chaudhary have been convicted under Section 304 read with Section 36 I.P.C. and sentenced to undergo rigorous imprisonment for a period of seven years and to pay fine of Rupees five thousand each and in default to undergo simple imprisonment for a further period of six months. Against their convictions and sentences, the aforesaid four accused persons preferred regular appeals before the High Court, which have been duly admitted, and pending hearing of the appeals, all of them have been ordered to be released on bail.;