RAJESH SHUKLA Vs. UNION OF INDIA

JUDGEMENT

(1.) As all the aforesaid five criminal appeals arise out of common judgment, they are heard analogously and are being disposed of by this common judgment.

(2.) All these appeals are preferred against the judgment dated 3- 11-2012 passed by the Special Judge, C.B.I., Raipur, District Raipur (CG) in Special Criminal case (CBI ) No. 24 of 2004 wherein the said Court has convicted the appellants for charges under Sections 120-B, 420 read with Section 120-B, 471 read with Section 468 of IPC and Section 13(2) read with Section 13(1) (d) of the Prevention of Corruption Act 1988 read with Section 120-B of the IPC sentenced them to undergo RI for six months and to pay fine of Rs.5,000/-, RI for three years and to pay fine of Rs.20,000/-RI for three years and to pay fne of Rs.10,000/- and RI for thee years and to pay fine of Rs.20,000/- with default stipulations. All the sentences are directed to run concurrently.

(3.) Appellant in Criminal Appeal No. 1022 of 2012 namely Rajesh Shukla was working as Accounts Clerk in South Eastern Coalfields Limited. Appellant in Criminal Appeal No.1032 of 2012 namely Tirthankar Basu was working as an Executive Engineer in the same department. Appellant in Criminal Appeal No. 1034 of 2012 namely Gurmeet Singh Kainth was working as Superintendent Engineer in the same department. Appellants in Criminal Appeal No. 1040 of 2012 namely G.R. Jaiswal was working as Clerk Grade II at Regional Store Kusmunda area, SECL, Korba and he constituted a forged firm with appellant Kaushal Prasad Jaiswal namely National Trade Centre and opened account for the said centre. Appellant in Criminal Appeal No. 1043/2012 namely Ashok Govind Karva was working as Accounts Officer in Accounts Section of the said institution of SECL.