Dilip Sengupta & Anr vs Unknown
2021 Latest Caselaw 3003 Cal

27.04.2021 S.D.

11. CRA 174 of 2021 (via video conference)

In the matter of: Dilip Sengupta & Anr. ...Appellants.

Mr. Sandipan Ganguly Mr. Karan Dudhwalla ..........for the Appellants.

The appellants have preferred this appeal under the provision of Section

374 (1) of the Code of Criminal Procedure against the judgment of conviction

and sentence passed by the trial Court whereby and whereunder they have

been sentenced to suffer rigorous imprisonment for seven years with a fine of

Rs.20,000/- each with default clause for the charge under Section 13 (2) read

with Section 13 (1)(d) of the Prevention of Corruption Act, 1988 and also for a

period of seven years with a fine of Rs.10,000/- each with default clause for the

charge under Section 420/468/471/120B of the IPC.

The appeal is in time and in form.

Upon hearing the learned Advocate for the appellants, let the appeal be

admitted for hearing on its merit.

The appellants are directed to serve a copy of the appeal with all

annexure upon the State/opposite party through learned Public Prosecutor.

Call for L.C.R.

The realization of fine be suspended till the disposal of the appeal.

Liberty is granted to the appellants to prefer bail.

(Shivakant Prasad, J.)