CRLA/741/2023
2023 Latest Caselaw 3267 UK

             Office Notes, reports,
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      Date     or directions and                     COURT'S OR JUDGES'S ORDERS
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             Registrar's order with
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                                      CRLA No. 741 of 2023
                                      Hon'ble Pankaj Purohit, J.

Mr. Aditya Singh, Advocate for the appellant.

2. Mr. K.S. Rawal, Standing Counsel for the State.

3. This appeal is filed under Section 374(2) Cr.P.C. against the judgment and order dated 26.09.2023 passed by the learned Special Sessions Judge (Prevention of Corruption Act)Act)/II Additional Sessions Judge, Haldwani Nainital in Special Sessions Trial No. 10 of 2016, whereby, the appellant was convicted under Section 7 and 13(1)(d) r/w 13(2) of the Prevention of Corruption Act, 1988 and has been awarded a sentence of three years rigorous imprisonment and a fine of Rs.25,000/- with default stipulation of further six months simple imprisonment under Section 7 of P.C. Act and five years rigorous imprisonment and a fine of Rs.25,000/- with default stipulation of further six months simple imprisonment under Section 13(1)(d) r/w 13(2) of P.C. Act. Both the sentences were directed to run concurrently.

4. Admit.

5. Let the LCR be summoned.

6. List this matter on 20.11.2023.

7. In the meantime, State may file objection to the bail application.

(Pankaj Purohit, J.) 20.10.2023 Ujjwal