Vishwanath Ram vs The State Of Jharkhand Through ...
2023 Latest Caselaw 91 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. Appeal (SJ) No. 876 of 2022
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   Vishwanath Ram                           ...    ...   Appellant
                                Versus

   The State of Jharkhand through Anti-Corruption
   Bureau (Vigilance)                       ...    ...     Respondent
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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Appellant : Mr. Vikash Kumar, Advocate For the Respondents : Mrs. Priya Shrestha, Spl.P.P.

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Order No. 02: Dated: 04th January, 2023 Learned counsel for the parties is present. Let the name of Mrs. Priya Shrestha, learned Spl.P.P. for the A.C.B. (Vigilance)- respondent be reflected in the cause list.

Learned counsel for the appellant submits that this appeal is preferred against the judgment of conviction dated 08.12.2022 and the order of sentence dated 09.12.2022 passed by the court of learned Special Judge, ACB (Anti-Corruption Bureau), Ranchi in Vigilance P.S. Case No. 06 of 2014 (Vigilance Special Case No. 7/2014) whereby and where under the learned Trial Court has been pleased to convict the appellant for charge u/s 7 and 13(2) r/w section 13(1)(d) of the Prevention of Corruption Act, 1988 and has been pleased to sentence the present appellant to undergo rigorous imprisonment for a period of 04 four years and to pay fine of Rs. 65000/- (Rupees Sixty Five Thousand) for the offence punishable u/s 7 of the Prevention of Corruption Act, 1988. In default of payment of fine he shall further undergo rigorous imprisonment for 09 (nine) months. The appellant has been further sentenced to undergo rigorous imprisonment for a period of 04 years and to pay a fine of Rs. 65,000/- (Rupees Sixty Five Thousand) for the offence punishable u/s 13 (2) r/w section 13(1)(d) of the Prevention of Corruption Act, 1988. In default of payment of fine, he shall further undergo rigorous imprisonment for 09 months. It has further been ordered that both the sentences shall run concurrently. The period undergone in custody during trial by the convict shall be set off.

This appeal is admitted for hearing.

Let the Original LCR be called out from the court concerned. I.A. No. 11741 of 2022 shall be taken up after the receipt of the Original Lower Court Record.

(Navneet Kumar, J.) MM