RAM NARESH TIWARI Vs. C.B.I.

JUDGEMENT

(1.) The appellant, vide the present appeal assails the impugned judgment dtd. 25/4/2001 and the impugned order on sentence dtd. 26/4/2001 of the Court of the Learned Special Judge, Tis Hazari Courts, Delhi in relation to RC No. 47(A)/96-DLI whereby the appellant was convicted for offences punishable under Ss. 7 & 13(2) read with Ss. 13 (1)(d) of the Prevention of Corruption Act, 1988 and Sec. 186/201 read with Sec. 224/332/353 of the Indian Penal Code, 1860.

(2.) Vide the impugned order on sentence dtd. 26/4/2001, the appellant was sentenced as under:-

(3.) Vide order dtd. 23/5/2001 when the present appeal was admitted Crl.M. No. 911/2001, an application under Sec. 389 of the Cr.P.C., 1973, for suspension of sentence with it having been submitted on behalf of the appellant that the fine had already been deposited and grant of bail was disposed of with directions to the effect that, the sentence awarded to the appellant was suspended on submission of the personal bond in the sum of Rs.15,000.00 with one surety in the like amount to the satisfaction of the Trial Court.