RAJ KUMAR Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) This appeal is directed against the judgment dated 27th February 2009 passed by the learned Special Judge in CC No. 89/04 convicting the Appellant under Section 7 and 13 (1) (d) read with Section 13 (2) of the Prevention of Corruption Act, 1988 ("PC Act") and the order on sentence dated 28th February 2009 whereby the Appellant was sentenced to rigorous imprisonment ("RI") for two years with a fine of Rs. 10,000, and in default, to undergo simple imprisonment ("SI") for seven days for the offence under Section 7 of the PC Act and RI for three years with a fine of Rs. 15,000, and in default, to undergo SI for fifteen days for the offence under Section 13(2) read with 13 (1) (d) of the PC Act. Both the sentences were directed to run concurrently.

(2.) It may be mentioned at the outset that by the same impugned judgment dated 27th February 2009, the learned trial Court directed that the Complainant, Mr. Mukesh Gupta, be tried summarily for giving false evidence and directed him to show cause as to why he should not be punished for such offence.

(3.) While admitting this appeal on 17th March 2009, this Court suspended the sentence awarded to the Appellant.