RITU PRAN Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) THIS criminal revision petition has been filed by the petitioner impugning the order dated 3rd April, 2012 passed by the Inchage A.S.J., Karkardooma Courts, Delhi in Crl.A.No.3/2011.

(2.) THE facts leading to registration of case FIR No.RC -9(S)/2005/SCB -I under Section 420/471 IPC, P.S. CBI/SCR -1/New Delhi have been incorporated in Para 3 of the impugned judgment and are extracted as under: -

(3.) AFTER considering the evidence adduced by the prosecution and the statement made by the accused, learned Trial court convicted him for having committed the offence punishable under Section 420/471 IPC. He was sentenced to undergo R.I. for three years and to pay a fine of Rs.5000/ - for having committing the offence punishable under Section 420 IPC and further sentenced to undergo R.I. for three years and to pay fine of Rs.5000/ - under Section 471 IPC. Further ordered that both the sentences shall run concurrently.