SHAKUN GROVER Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Introduction

(2.) THESE three appeals are directed against the impugned judgment dated 29th May 2010 passed by the learned Special Judge, CBI in CC No. 76 of 2007 convicting the Appellants Chander Kant Verma (A -1), Shakun Grover (A -2) and Surya Pratap Singh (A -3) for the offences under Section 120 -B IPC read with Section 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988 ('PC Act) and additionally convicting A -1 and A -2 for the offences under Section 15 read with Section 13(1)(d) of the PC Act, Section 467 read with Section 120 -B IPC and Section 471 read with Section 120 -B IPC. A -1 and A -2 were further convicted under Sections 417/511 IPC.

(3.) AT the time of admission of the appeals, the sentences awarded to the Appellants were directed to remain suspended till the final disposal of the appeals.