SITA RAM Vs. CBI

JUDGEMENT

(1.) This appeal is directed against the judgment dated 04.02.2013 passed by the Special Judge, CBI-01, Central District, Delhi in CC No. 20/08 in RC 21(A)/06 whereby the appellant was convicted for the offence punishable under Section 7 & 13(1)(d) read with 13(2) of P.C. Act, 1988. Further, vide order dated 05.02.2013, the appellant was sentenced to undergo RI for 3 years for the offence punishable under Section 7 along with fine of Rs.1 lac in default whereof to undergo SI for three months. He was also sentenced to undergo RI for 3 years under Section 13(1) (d) read with 13(2) of the P.C. Act along with fine of Rs.1 lac in default whereof to undergo SI for three months.

(2.) The facts which are necessary for the disposal of this appeal, as noted by the trial court, are as follows: -

(3.) After completing investigation, a charge-sheet was filed and the following charge was framed against the petitioner.