MADAN GOPAL SINGHAL AND ORS. Vs. STATE

JUDGEMENT

(1.) These criminal appeals are directed against the impugned judgment dated 22nd December, 2009 in CC No. 115/2009 arising out of FIR 43/99 u/s 7, 8 and 13 of Prevention of Corruption Act (hereinafter referred to as "the Act") registered at PS AC Branch passed by Special Judge (PC Act) -06, Tis Hazari Delhi vide which Madan Gopal Singhal (A1) was convicted for offence under Sec. 7 r/w Sec. 13(1) (d) punishable u/s 13(2) of the Act and Narender Kumar (A2) for offence under Sec. 8 of the Act and vide order dated 24.12.2009 sentenced A1 to undergo rigorous imprisonment for a period of one year with fine of Rs. 5000/ - for the offence punishable under Sec. 7 of the Act in default to undergo simple imprisonment for a period of one month. For the offence punishable under Sec. 13(1) (d) r/w Sec. 13(2) of the Act, he was sentenced to undergo rigorous imprisonment for a period of one year with fine of Rs. 5000/ - in default to undergo simple imprisonment for one month. Both the sentences were to run concurrently.

(2.) A2 was sentenced to undergo rigorous imprisonment for a period of six months together with fine of Rs. 1000/ - in default to undergo simple imprisonment for one month.

(3.) Aggrieved by the decision of the learned Special Judge, separate appeals bearing Crl. A.Nos.75/2010 and 76/2010 have been filed by the appellants. Since both the appeals arise out of common judgment. Hence, they are taken up together.