BHIM SAIN Vs. CENTRAL BUREAU OF INVESTIGATION (DELHI)

JUDGEMENT

(1.) This application under section 389 Cr.P.C. has been filed by the appellant for suspension of sentence. The appellant as convicted by the trial court under Section 120-B IPC read with Sections 420/468 and 471 IPC and Section 13(2) read with Section 13(1)(d) of the Prevention and Corruption Act and sentenced to undergo RI for 03 years with fine under each section. The appellant has relied upon an order of Supreme Court passed on 30/11/2007 in case Sudhir Kumar Jain v. State of Delhi SLP (Crl.) No. 6980/2007. Considering the judgment of the Supreme Court, the application of the appellant is allowed and his sentence is suspended during pendency of the appeal on his executing personal bond in the sum of Rs.50,000/- with one surety of the like amount to the satisfaction of the trial court concerned. The application stands disposed of.