SAMIR KUMAR GHOSH Vs. C B I

JUDGEMENT

(1.) THIS application has been preferred by the appellant under Section 389 Cr.P.C. to seek suspension of sentence and for grant of bail during the pendency of the appeal. The appeal was admitted on 14.02.2014 and has been directed to be listed in due course in its turn.

(2.) THE appeal is directed against the judgment passed by the Special Judge (PC Act), CBI -III, South District, Saket Courts, New Delhi in CC No.49/12 dated 17.12.2013. By the impugned judgment, the appellant has been convicted of the charge under Section 7 and Section 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act (PC Act). The appellant has been awarded the following sentence:

(3.) THE appellant was in custody for 2 months and 16 days during trial, and after conviction, has been in custody since 18.12.2013.