GYAN PRAKASH SINGH, DISTRICT INSPECTOR OF SCHOOLS Vs. RAKESH MOHAN MISHRA & ANR
LAWS(SC)-2019-1-202
SUPREME COURT OF INDIA (FROM: KARNATAKA)
Decided on January 14,2019

GYAN PRAKASH SINGH, DISTRICT INSPECTOR OF SCHOOLS Appellant
VERSUS
RAKESH MOHAN MISHRA And ANR Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) We have heard learned counsel for both the sides.
(3.) In the facts and circumstances of the case and the finding recorded by the High Court at page no.19 of the impugned order, we are of the opinion that the sentence of imprisonment for one week imposed upon the appellant is not warranted, and, instead we impose additional fine of Rs.10,000/-.;


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