AIR 2013 SUPREME COURT 670 ::2012 AIR SCW 6339 ::(2012) 4 CurCriR 602 ::(2012) 4 ChandCriC 383

Supreme Court Of India

(From : Delhi)

Hon'ble Judge(s): G. S. Singhvi, Aftab Alam, Chandramauli Kr. Prasad , JJJ

Contempt of Courts Act (70 of 1971) , S.2(c), S.12— Criminal contempt - Punishment - Appellant senior advocate found guilty of suborning Court witness in criminal trial - Offence committed odious and one striking at root of administration of justice - Punishment of debarring him from appearing in Court for 4 months inadequate - Deserves punishment of imprisonment - Appellant also showing no remorse for wrong done in his reply to notice for enhancement of sentence - However considering fact that appellant was old, his wife was bed ridden - Proceedings in which appellant has misbehaved had attained finality - Court instead of sending him to jail accepted undertaking given by appellant - Court as per undertaking directed contemnor to exclusively devote his professional services for one year to help pro bono accused who are poor and needy - Pay a sum of Rs. 21,00,000/- to Bar Council of India to be used for developing infrastructures of law college - Court also directed High Court legal Services Authority to utilise service of appellant. (Para 7 8 10 11) .....