SHIV KUMAR SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Leave granted.

(2.) The appeal challenges the judgment and order dtd. 6/1/2017 passed by the learned Single Judge of the High Court of Judicature for Rajasthan at Jaipur thereby dismissing the appeal filed by the appellant/accused, which was in turn filed thereby challenging the judgment and order dtd. 24/10/2013 passed by the learned Special Judge, Prevention of Corruption Act No. 1, Jaipur (hereinafter referred to as "the Special Judge"), convicting the appellant for the offences punishable under Sec. 13(1)(d)(ii) read with Sec. 15 of the Prevention of Corruption Act, 1988 (PC Act for short) and under Sec. 477A of Indian Penal Code, 1860 ("IPC" for short) and sentencing him to suffer rigorous imprisonment for one year and a fine of Rs.5000.00each for both the offences.

(3.) The Special Judge, vide order dtd. 3/6/2004, framed the following charges against the appellant: