OMBIR SINGH Vs. STATE

JUDGEMENT

(1.) The instant criminal appeal under Sec. 374 read with Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter "Cr.P.C.") and Sec. 27 of the Prevention of Corruption Act, 1988 (hereinafter "PC Act") has been filed on behalf of the appellant against the judgment of conviction dtd. 10/2/2015 and order of sentence dtd. 12/2/2015 passed by the learned Special Judge (PC ACT), ACB, (Central) in CC No. 04/2014 titled "State vs. Ombir".

(2.) The background of the case is discussed hereunder: -

(3.) Mr. Prasouk Jain, learned counsel appearing on behalf of the appellant submitted that the impugned judgment and order dtd. 10/2/2015 and 12/2/2015 have been passed without appreciating that there is no incriminating evidence against the appellant.