VED PARKASH Vs. C.B.I

JUDGEMENT

(1.) THE appellant-accused was convicted by the Court of Special Judge, constituted to try cases under the Prevention of Corruption Act, vide judgment dated 22nd November, 1999 for the commission of the offences punishable under Sections 409/467/471 of the Indian Penal Code('IPC' for short) and Section 5(1)(c) & (d) of the Prevention of Corruption Act,1947( 'the Act of 1947' in short). Vide order dated 25th November, 1999 of the learned Special Judge the appellant had been awarded rigorous imprisonment of three years and fine of Rs. 5000/- for the conviction of the appellant-accused under Section 409 IPC, two years R.I. and fine of Rs. 2500/- for the conviction under Section 467 IPC, one year R.I. and fine of Rs. 2500/- for his conviction under Section 5(1)(c) of the Act of 1947 and one year R.I. with fine of Rs. 2500/- under Section 5(1)(d) of the Act of 1947. In case of non-payment of fines imposed the appellant-accused was to undergo further periods of rigorous imprisonment. The substantive sentences of imprisonment were, however, ordered to run concurrently. Feeling aggrieved, the appellant- accused filed the present appeal.

(2.) THE back-ground facts leading to the trial of the appellant-accused (hereinafter to be referred to as 'the accused'), as noticed by the learned Special Judge in the impugned judgment, are re-produced below:-

(3.) IN order to establish the allegations against the accused the CBI had examined amongst many others the three officials in whose names the accused had allegedly prepared the applications for grant of Leave Travel Concession(LTC) advances, the officials whose signatures purported to appear on the sanction orders in respect of those three officials.