SUDHIR SHARMA Vs. C.B.I.

JUDGEMENT

(1.) CRL. Rev.P. No. 282/2011

(2.) IN the instant case, the Petitioner has been held guilty vide judgment dated 25th March, 2009 and order on sentence dated 1st April, 2009 passed by learned ACMM in FIR RC No. 3(S)98 S -0003, and has been sentenced to undergo rigorous imprisonment for a period of 03 years and a fine of Rs. 5,000/ - under Section 380/120B Indian Penal Code; RI for one year and fine of Rs. 1500/ - under Section 465/120B Indian Penal Code; RI for 03 years and fine of Rs. 5000/ - under Section 467/120B Indian Penal Code; RI for 03 years and fine of Rs. 5000/ - under Section 468/120B Indian Penal Code; RI for 03 years and fine of Rs. 5000/ - under Section 171/120B Indian Penal Code; RI for 03 years and fine of Rs. 5000/ - under Section 474/120B Indian Penal Code and RI for 02 years and fine of Rs. 2000/ - under Section 420/34 Indian Penal Code. Benefit under Section 428 Indian Penal Code has been extended to the Appellant.

(3.) IT is pertinent to note that, Learned Counsel for the Petitioner has not disputed the conviction or the sentence of the Petitioner. He has only prayed to run the sentences concurrently in all the 03 cases.