H.L. KHURANA Vs. CBI

JUDGEMENT

(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. 120-B/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 Special Judge (PC Act), CBI, Rouse Avenue Court Complex, New Delhi convicted the applicant 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 him to undergo four years rigorous imprisonment and imposed a combined fine of Rs.6,00,000.00.

(3.) Counsel appearing on behalf of the applicant submits that the applicant was working as a Dealing Assistant with the Delhi Development Authority (DDA) at the relevant point of time, which was the lowest in the hierarchy, and hence was not in a position to influence decisions. He states that no money trail has been found traceable to the applicant.