March 24,2018:
Special CBI Judge Shiv Pal Singh has awarded two separate sentences of seven years each to Prasad under the Indian Penal Code (IPC) and the Prevention of Corruption Acts.
On Saturday, RJD Chief Lalu Prasad was sentenced to 14 years in jail and fined Rs 60 lakh by the Special CBI Court in connection with Fourth Fodder Scam case pertaining to the fraudulent withdrawal of Rs 3.13 crore from Dumka Treasury in early 1990's.
Both the sentences will have to be served consecutively.
Lalu Prasad Yadav has been sentenced to seven years in prison under Indian Penal Code Sections 420 (cheating), 409 (criminal breach of trust by public servant), 467 (forgery of valuable security), 468 (forgery for purpose of cheating), 471 (using as genuine a forged), 477 (fraudulent cancellation, destruction of will or valuable security) and 120B (punishment of criminal conspiracy), and penalised Rs 30 lakh.
For Default or non-payment of fine, the convict would have to spend one more year in prison for each of the two sets of sections.
CBI Court has pronounced quantum of sentence for 18 other convicts in the case.
RJD supremo is currently undergoing treatment at Rajendra Institute of Medical Sciences (RIMS) in Ranchi, where he was admitted last week after he complained of chest pain and discomfort in jail.
Rashtriya Janata Dal (RJD) leader Tejashwi Prasad has stated that CBI Court’s sentencing of his father and party chief Lalu Prasad was a threat to his life for challenging the Bharatiya Janata Party (BJP)
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