MUNSHI RAM Vs. STATE

JUDGEMENT

(1.) These two appeals are directed against the impugned judgment dated 7th August 2008 passed by the learned Special Judge in CC No. 129 of 2006, convicting the Appellants for the offences under Sections 7 and 13 (1) (d) read with Section 13(2) of Prevention of Corruption Act, 1988 (PC Act) as well as the order on sentence dated 11th August 2008, whereby for the offence under Section 7 of the PC Act each of them were sentenced to undergo rigorous imprisonment ("RI") for a period of one year along with fine of Rs.2,000/- each and in default to undergo simple imprisonment ("SI") for two months each and for the offence under Section 13 (1) (d) read with Section 13 (2) of the PC Act, each of them were further sentenced to undergo RI for two years each with fine of Rs. 3,000 each and in default to undergo SI for three months each. Both the sentences were directed to run concurrently.

(2.) Criminal Appeal No. 728 of 2008 is by Munshi Ram, Accused No. 1 (A-1) who was Sub Inspector (SI) in the Delhi Police ("DP") and Criminal Appeal No. 729 of 2008 is by Rohtash Kanwar, A-2 who was a Constable in the DP.

(3.) It requires to be noted that this Court by its order dated 4th September 2008 suspended the sentences of the Appellants during the pendency of these appeals.