Awadhesh Soni @ Awadhesh Prasad vs The State Of Jharkhand Through Acb
2023 Latest Caselaw 136 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Appeal (SJ) No.888 of 2022

           Awadhesh Soni @ Awadhesh Prasad            .....   Appellant
                                  Versus
           The State of Jharkhand through ACB         ....      Respondent

                 CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

           For the Appellant           :   Mr. Rajesh Kumar, Advocate
           For the State               :   Mr. Manoj Kumar, AC to GA-III
                                   -----

2/05.01.2023 Heard learned defence counsel Mr. Rajesh Kumar appearing on behalf of the appellant and learned counsel Mr. Manoj Kumar, AC to GA -III.

It has been submitted on behalf of the appellant that this appeal has been preferred against the judgment of conviction and order of sentence dated 30.11.2022, passed by learned Special Judge, ACB, Palamau at Daltonganj, in Vigilance Case No.75 of 2015, arising out of Vigilance P.S. case No.65 of 2015 whereby and where under the sole appellant was convicted for the offence punishable under section 7 and 13(2) r/w 13(1)9d) of Prevention of Corruption Act, 1988 and he was sentenced to undergo R.I. for a period of 4 years and to pay a fine of Rs.50,000/- for the offence punishable under Section 7 of Prevention of Corruption Act, 1988 and in default of payment of fine, the appellant shall further undergo S.I. of six months. The appellant is further sentenced to undergo R.I. for a period of five years and to pay a fine of Rs.50,000/- for the offence u/s 13(2) r/w 13(1)(d) of Prevention of Corruption Act, 1988 and in default of payment of fine, the appellant shall further undergo S.I. of six months. It was further directed that both the sentences shall run concurrently. It has been pointed out that the appellant is in jail since 30.11.2022.

This appeal is admitted for hearing.

Issue notice.

Let the original lower court record be called for and put up this case after receipt of the same.

(Navneet Kumar, J.) R.Kumar