OMBIR SINGH Vs. STATE

JUDGEMENT

(1.) Present application under Section 391 read with Section 482 Cr.P.C. has been filed by the appellant to seek directions for leading additional evidence. It is contested by the respondent.

(2.) I have heard the learned counsel for the parties and have examined the file. The appellant was convicted under Sections 7 and 13(2) read with Section 13(i) (d) of the PC Act by a judgment dated 10.02.2015 in case FIR No.05/2012 at Police Station Anti Corruption Branch. By an order dated 12.02.2015, he was awarded various prison terms with fine.

(3.) The appellant set up plea of alibi and examined two defence witnesses i.e.Devender Singh Bisht (DW-1) and S.D.Majhi (DW-2). The Trial court in the impugned order rejected the said defence.