HAR SWARUP VERMA Vs. STATE OF DELHI

JUDGEMENT

(1.) The present appeals have been filed seeking setting-aside of the common Judgment of Conviction dtd. 31/3/2003 (hereinafter 'impugned judgment') and the common Order on Sentence dtd. 2/4/2003 (hereinafter 'impugned order), passed by the learned Special Judge , in CC No. 215/1994 arising out of FIR no. 13/991 registered at Police Station Anti-Corruption Branch, for the offences punishable under Sec. 7/13 of the Prevention of Corruption Act, 1988 (hereinafter 'PC Act').

(2.) By the impugned judgment, both the appellants namely accused-Har Swarup Verma and co-accused-Ashok Kumar Gupta, were held guilty for the offences punishable under Sec. 7 and 13(1)(d) read with 13(2) of the PC Act.

(3.) By the impugned order, both the accused persons were sentenced to undergo RI for a period of one and a half years in respect of their convictions under Sec. 7 & 13 (1) (d) read with Sec. 13(2) of the P C Act and also to pay a fine of Rs.5000.00. The accused-H.S. Verma has been held guilty of an additional charge under Sec. 7 of PC Act and was also sentenced to undergo RI for a period of one and a half years and to pay a fine of Rs.5000.00. In default of payment of fine, the convicts would be required to undergo further RI for a period of six months and the substantive sentences were to run concurrently.