KIRAN CHANDER ASRI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the final order dated 28.05.2015 passed by the High Court of Punjab and Haryana at Chandigarh in Criminal Appeal No. CRA-S-1070-SB of 2005 whereby the learned Single Judge of the High Court dismissed the appeal filed by the appellant herein and affirmed the order dated 04.06.2005 passed by the Special Judge, Sonepat in Sessions Case No. 10 of 1999/2005 by which the Special Judge convicted the appellant under Sections 7 and 13 of the Prevention of Corruption Act, 1988 (hereinafter referred to as "the P.C. Act") and sentenced him to undergo rigorous imprisonment for a period of two years and a fine of Rs.1000/- under Section 7 and rigorous imprisonment of two years and a fine of Rs.2000/- under Section 13 of the P.C. Act. In default of payment of fine, he shall undergo further rigorous imprisonment of six months. Both the sentences shall run concurrently.

(3.) In order to appreciate the issue involved in this appeal, it is necessary to state the relevant facts in brief.