RAGHUNATH BANSROPAN PANDEY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Delay condoned.

(2.) The instant special leave petition is directed against the order dtd. 3/4/2023, passed by the learned Single Judge of the High Court of Gujarat at Ahmedabad whereby, while deciding the Criminal Miscellaneous Application No. 1 of 2023 in Criminal Appeal No. 608 of 2023 for suspension of sentence preferred by the petitioner, the High Court observed that the said order will not tantamount to a stay on conviction and the same shall remain as it is.

(3.) The petitioner, being a public servant was tried for the offences punishable under Sec. 7 read with Sec. 12 of the Prevention of Corruption Act, 1988 (in short 'PC Act') and so also under Sec. 13(1)(d) read with Sec. 13(2) of the PC Act. He was convicted by the trial Court and awarded sentence of 3 years on the charges under Sec. 13(1)(d) read with Sec. 13(2) of the PC Act and 2 years on charges under Sec. 7 read with Sec. 12 of the PC Act.