PHOOL KUMAR MEHRA Vs. STATE OF DELHI

JUDGEMENT

(1.) The above captioned appeals are directed against the judgment dtd. 11/9/2012 and order on sentence dtd. 13/9/2012 passed by the learned trial court in CC No. 04/2007, vide which appellant- Phool Kumar Mehra [in the first captioned appeal Crl.A.1190/2012] has been held guilty of the offences under Sec. 15 of Prevention of Corruption Act, 1988 read with Ss. 120B/420/511 IPC. Vide impugned order dtd. 13/9/2012, the appellant- Phool Kumar Mehra has been directed to undergo rigorous imprisonment for a period of one year and fine of Rs.4,000.00 and in default of payment of fine, he has been directed to further undergo simple imprisonment of four months. Besides, he has also been sentenced to rigorous imprisonment of one year with fine of Rs.4,000.00 under Sec. 120-B IPC and in default of payment of fine, he is directed to undergo simple imprisonment of four months. He is also sentenced to undergo rigorous imprisonment of one year with fine of Rs.4,000.00 under Sec. 420 IPC read with Sec. 511 IPC and in default of payment of fine, he is directed to undergo sentence of four months.

(2.) Vide impugned judgment appellant- Irfan Khan [in the second captioned appeal Crl.A.1234/2012] has also been held guilty and vide impugned order on sentence, he is sentenced to undergo rigorous imprisonment for a period of one year with fine of Rs.4,000.00 under Sec. 120 B IPC and in default of payment of fine, he is directed to undergo simple imprisonment of four months. He is also directed to undergo rigorous imprisonment for one year with fine of Rs.4,000.00 under Sec. 420 IPC read with Sec. 511 IPC and in default of payment of fine, the appellant is directed to undergo simple imprisonment of four months.

(3.) By this common judgment, I shall dispose of both the captioned appeals as these arise out of common impugned judgment dtd. 11/9/2012 and order on sentence dtd. 13/9/2012.