B.P. SINGH Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) By way of the present application filed under Sec. 430 read with Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita 2023, the appellant seeks suspension of sentence awarded to him vide order dtd. 7/9/2024 made by learned Special Judge (PC Act) CBI-21, RACC/New Delhi in case bearing CBI No.27/2019 arising from RC No.2017-A-0004, during pendency of the appeal.

(2.) Vide judgment of conviction and order on sentence, both dtd. 7/9/2024, the appellant has been sentenced to 04 years of rigorous imprisonment for commission of the offence under Sec. 120-B read with Sec. 420 of the Indian Penal Code, 1860 ('IPC') and Sec. 13(1)(d) of the Prevention of Corruption Act, 1988 ('PC Act') alongwith fine of Rs.75,000.00, with a default sentence of 03 months simple imprisonment. In addition, the appellant has also been sentenced to 04 years of rigorous imprisonment for the offence under Sec. 420 IPC alongwith fine of Rs.75,000.00, with a default sentence of 03 months simple imprisonment.

(3.) Notice on this application was issued on 10/9/2024.