The Special Judge, CBI Cases, Lucknow has today sentenced Sh Rajesh Gupta, Private Person and Ajay Tiwari, the then Asst. Accountant, o/o DAO, NER, Lucknow to imprisonment of maximum 7 years and fine of Rs. 65,000/- each.
The instant case was registered by CBI on 28/05/1998 on the allegations that Sh Rajesh Gupta, a private person in connivance with other accused public servants & private person, on the basis of fake purchase order, bills etc. caused loss of Rs 2,55,285/- to Railways and corresponding gain to themselves. After completion of investigation chargesheet was filed by CBI on 11/10/1999 and Charges were framed on 1/5/2002 and 7/3/2015.
File against an accused was separated as charges against him were framed on 07.03.2015 and a number of witnesses were to be examined afresh in his matter.
After completion of trial against others, the Court pronounced orders today holding above two accused guilty.
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