ASHUTOSH SHARMA Vs. STATE THR. CBI

JUDGEMENT

(1.) By the way of present application file under Sec. 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.'), the appellant/ applicant seeks permission for renewal of his passport.

(2.) The appellant herein i.e. Ashutosh Sharma had preferred the above-captioned appeal against the judgment dtd. 21/4/2011 and order on sentence dtd. 23/4/2011, passed by the Court of Special Judge, CBI, Karkardooma, Delhi whereby the learned Trial Court had convicted the appellant and had sentenced him to undergo four years of rigorous imprisonment with fine of Rs.10,000.00 under Sec. 7 of Prevention of Corruption Act, 1988 ('PC Act'),and four years of rigorous imprisonment with fine of Rs.10,000.00 under Ss. 13 (2) read with Sec. 13(1)(d) of PC Act.

(3.) The appeal was admitted vide order dtd. 18/5/2011 by this Court and the sentence of the appellant was suspended vide order dtd. 2/6/2011