BISWAJIT DAS Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The appellant was convicted for commission of offences punishable under Sec. 468 r/w Sec. 120(B), Sec. 271 and 465 r/w Sec. 120(B) and Sec. 420 r/w Sec. 120(B) of the Indian Penal Code, 1860(IPC) as well as Sec. 13(1)(d) read with Sec. 13(2) of the Prevention of Corruption Act, 1988(PC Act).

(2.) For all but one of the offences punishable under the IPC, sentence of two years' rigorous imprisonment(RI) was imposed on the appellant. For the offence under Sec. 271 and 465 r/w Sec. 120(B), sentence of R.I. for a year was imposed. Insofar as the offence punishable under sub-sec. (1)(d) read with sub-sec. (2) of Sec. 13 of the PC Act is concerned, the appellant was sentenced to three years' R.I.

(3.) The conviction and sentence dtd. 31/7/2009 having been carried by the appellant to the High Court of Gauhati in an appeal under Sec. 374 (2) of the Code of Criminal Procedure, the impugned judgment and order dtd. 27/9/2013 of a learned single Judge affirmed the same.