GAUTAM AWAL Vs. CBI

JUDGEMENT

(1.) CRL.M.(BAIL) 754/2023 (suspension of sentence) 1. By way of the present application, the applicant seeks regular suspension of sentence during the pendency of appeal filed by the applicant in FIR RC No. 4(A)/2013/AC-III/CBI/New Delhi under Ss. 120B/420/466/468/471 of the Indian Penal Code, 1860 (IPC) and Ss. 13(2)/13(1)(d) of the Prevention of Corruption Act, 1988 (PC Act).

(2.) Vide judgment dtd. 3/5/2023, the applicant was convicted by the Special Judge (PC Act), CBI, Rouse Avenue Court Complex, New Delhi under Ss. 120-B/420 of the IPC and 13(2)/13(1)(d) of the PC Act and vide order on sentence dtd. 6/5/2023, sentenced to three years rigorous imprisonment and a fine of Rs.5,00,000.00.

(3.) Learned Counsel for the applicant submits that the Trial Court on 6/5/2023, had suspended the sentence of the applicant till 5/7/2023 and the fine imposed has been paid by the applicant on 6/5/2023. He further submits that the applicant has been on bail throughout the period of trial and has never misused the liberty granted to him.