HC RAMKESH MEENA Vs. STATE

JUDGEMENT

(1.) These are nine appeals directed against the common judgment dated 27th November 2007 passed by the learned Special Judge, Delhi in Criminal Case No. 19/06/97 arising out of the FIR No. 37 of 1995 convicting the Appellants [except Raminder Singh, Appellant in Criminal Appeal No. 63 of 2008] under Section 8 of the Prevention of Corruption Act, 1988 ("PC Act") read with Section 120 of Indian Penal Code ("IPC")] for the offences under Sections 7, 13 (2) and 13 (1) (d) both read with Section 120B IPC. The appeals are also directed against the order on sentence dated 30th November 2007 whereby the Appellants, ASI Rajinder Prasad, ASI Bal Ram Dahibya, HC Namo Narayan Meena, Head Constable ("HC") Balbir Singh, HC Ram Kesh Meena, Constable Rajinder Prasad were sentenced to undergo rigorous imprisonment ("RI") for six months and to pay a fine of Rs. 500 and in default to undergo RI for one month for the offence under Section 120B IPC, and to undergo RI for six months and to pay fine of Rs. 500, in default to undergo RI one month for the offence under Section 7 PC Act read with Section 120B IPC and to undergo RI for one year and to pay a fine of Rs. 500, in default to undergo RI for one month for the offence under Section 13 (2) read with 13 (1) (d) both read with Section 120B IPC.

(2.) The Appellants, SI Inder Singh and HC Tej Singh, were sentenced to undergo RI for six months and to pay a fine of Rs. 500, in default to undergo RI for one month for the offence under Section 120B IPC, and to undergo RI for six months and to pay a fine of Rs. 500, in default to undergo RI for one month for the offence under Section 7 PC Act read with Section 120B IPC and to undergo RI for one year and to pay a fine of Rs. 500 in default to undergo RI one month for the offence under Section 13 (2) read with Section 13 (1) (d) PC Act both read with Section 120B IPC.

(3.) Appellant Raminder Singh, was sentenced to undergo RI for six months and to pay a fine of Rs. 500, in default of payment, to undergo one month RI for the offence under Section 120B IPC, and to undergo RI for six months and to pay a fine of Rs. 500, in default to undergo RI for one month for the offence under Section 8 PC Act read with Section 120B IPC.