VINOD KUMAR KASHYAP Vs. CBI

JUDGEMENT

(1.) VIDE judgment dated 18.04.2009, the appellant was held guilty under Section 409, 420, 467, 468, 471 and 477A of Indian Penal Code and further since the appellant has abused his position as public servant obtained pecuniary advantage to himself for 3,53,714.50/- and committed offence under Section 13 (1) (d) punishable under Section 13 (2) of Prevention of Corruption Act, 1988.

(2.) VIDE order on conviction dated 20.04.2009, appellant was sentenced as under:-

(3.) NEEDLESS to state that u/s 70 of Indian Penal Code, 1860 the complainant may recover the unpaid fine amount within 06 years after passing of the sentence. Section 70 Indian Penal Code provides that the fine, or any part thereof which remains unpaid, may be levied at any time within six years after the passing of the sentence, and if, under the sentence, the offender be liable to imprisonment for a longer period than six years, then at any time previous to the expiration of that period; and the death of the offender does not discharge from the liability any property which would, after his death, be legally liable for his debts.