KULDEEP SINGH DHANKAR Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) In the above captioned two appeals, challenge is to the impugned judgment dtd. 13/9/2012 and order on sentence dtd. 29/9/2012, vide which appellant- Kuldeep Singh Dhankar has been held guilty for the offence under Sec. 13(2) read with Sec. 13(1) (d) of the Prevention of Corruption Act, 1988 (henceforth referred to as the "PC Act") read with Sec. 120-B IPC and directed to undergo sentence of rigorous imprisonment for a period of three years and to pay fine of Rs.1,00,000.00; and in default of payment of fine, he has been directed to undergo simple imprisonment of six months.

(2.) In addition, the impugned judgment and order on sentence also holds guilty appellant-Sanjay Gupta for the offence under Sec. 13(2) read with Sec. 13(1) (d) of the PC Act read with Sec. 120B IPC and he has been directed to undergo rigorous imprisonment for a period of six months and to pay fine of Rs.10,000.00; and in default of payment of fine, he has been directed to undergo simple imprisonment of one month.

(3.) With the consent of learned counsel representing both the sides, theses appeals have been heard together and are being disposed of by this common judgment.