MAHENDRA KUMAR SONKER Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present appeal calls in question the judgment dtd. 14/10/2009 passed by the High Court of Judicature at Jabalpur, Madhya Pradesh in Criminal Appeal No. 1949 of 2007. By the said judgment, the appellant's conviction under Sec. 353 of the Indian Penal Code, 1860 (for short 'the IPC') and sentence of six months simple imprisonment and fine of Rs.1,000.00 imposed by the Special Judge, Sagar has been confirmed. Aggrieved, the appellant is in Appeal.

(2.) Originally, the appellant along with his wife Mamta stood trial. While the appellant was charged for offences under Ss. 7, 13(1)(d) read with 13(2) of the Prevention of Corruption Act, 1988 (for short 'the Act') as well as Ss. 201 and 353 of the IPC, his wife Mamta was charged under Sec. 353 and 201 of the IPC.

(3.) We are, in this appeal, concerned only with the conviction of the appellant under Sec. 353 of the IPC. The appellant has been acquitted of other charges and his wife Mamta has been completely acquitted including for the offence under Sec. 353 of the IPC.