MADAN MOHAN PRASAD Vs. STATE DELHI ADMINISTRATION

JUDGEMENT

(1.) Madan Mohan Prasad, Deputy Secretary, Departmentof Mines Government of Bihar, Patna, was tried by Special Judge, Delhi for theoffences under Section 161 Indian Penal Code and Sec. 5(2) read with Sec. 5(l)(d) of thePrevention of Corruption Act (for short the Act).

(2.) The following charges were framed against the appellant on 1 6/07/1979 :-

(3.) He was convicted for the said offences by Shri K.B. Andley, SpecialJudge, Delhi and sentenced to one year RI with a fine of Rs. 500.00 or in defaultto undergo further RI for 6 months under S. 161 Indian Penal Code and under R.I. for twoyears with a fine of Rs. 5000.00 or in default to undergo R.I. for 9 monthsunder S. 5(2) read with Sec. 5(1 )(d) of the Act vide judgment and order dated 11/03/1982.