MANOHAR LAL Vs. STATE

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated 26th February 2002 passed by the Special Judge, convicting the appellant for the offence under Section 120b IPC read with Sections 13 (l) (d) and 13 (2) of the prevention of Corruption Act, 1988 (PC Act)and Sections 7 and 13 (2) read with 13 (l) (d)PCA. It is also directed against the order dated 27th February 2002 passed by the learned Special Judge convicting the appellant to rigorous imprisonment for five years with a fine of Rs. 5000/- on each count and in default to undergo a further rigorous imprisonment for three months each.

(2.) DURING the pendency of the present appeal, the appellant expired. His legal representatives (LRs) desired to contest the appeal nevertheless and were permitted to do so by an order dated 10th February 2009.

(3.) THE submissions of Mr. A. K. Singh, the learned Advocate for the appellant through lrs and the State represented by CBI have been heard.