SWETABH SUMAN Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Leave granted.

(2.) A learned Single Judge of the High Court of Uttarakhand declined to grant suspension of sentence, by an order dated 9 December 2020.

(3.) By a judgment dated 13 February 2019, the appellant stands convicted by the Special Judge, CBI of an offence punishable under Section 13(2) read with Section 13(1)(e) and Section 11 of the Prevention of Corruption Act 1988. The appellant has been sentenced to suffer rigorous imprisonment of seven years with a fine of Rs 3.50 crores. The co-accused have been granted suspension of sentence pending the disposal of the appeal.