MADAN MOHAN PRASAD Vs. STATE (DELHI ADMN )

JUDGEMENT

(1.) Madan Mohan Prasad, Deputy Secretary, Department of Mines, Government of Bihar, Patna, was tried by Special Judge, Delhi for the offences under Section 161 IPC and Sec. 5(2) read with Sec. 5 (1)(d) of the Prevention of Corruption Act (for short 'the Act').

(2.) The following charges were framed against the appellant on 16th July, 1979 :-

(3.) He was convicted for the said offences by Shri K.B. Andley, Special Judge, Delhi and sentenced to one year RI with a fine of Rs. 500/- or in default to undergo further RI for 6 months under Section 161 IPC and to undergo R.I. for two years with a fine of Rs. 5000/- or in default to undergo R.I. for 9 months under S.5(2) read with Sec. 5(1)(d) of the Act vide judgment and order dated 11th March, 1982.