DINESH KUMAR SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is convicted under sections 409, 420, 467, 468, 471/465 and 477A read with Section 120(b) of the Indian Penal Code as also under Section 13(2) read with section 13(1)(c)(d) of the Prevention of Corruption Act by the learned Special Judge, CBI, Ranchi and has ordered the accused to undergo imprisonment for a period of four years.

(3.) Against the impugned judgment of conviction and sentence passed, appellant has filed an appeal before the High Court. The appellant along with the appeal has also made an application for suspension of sentence and grant of bail. The High Court has rejected the prayer. However has observed, that the appellant may renew his prayer for bail after serving half of the sentence.