VED PRAKASH Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions. The application stands disposed of.

(2.) The petitioner was criminally charged in Criminal Case No. 188/2007 under the Prevention of Corruption Act and he was convicted under Section 120-B-IPC read with Section 7, 12 and 13(2) read with Section 13(1)(d) of Prevention of Corruption Act, 1988 and sentenced to undergo rigorous imprisonment for a period of two years along with a fine of Rs. 20,000/- and in default of payment of fine, to undergo simple imprisonment for a period of one month. The petitioner was sentenced under Section 7 of the Prevention of Corruption Act with rigorous imprisonment for three years and a fine of Rs. 40,000/- and in default thereof, to undergo simple imprisonment for a period of three years. He was further sentenced under Section 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act to undergo rigorous imprisonment for a period of three years and a fine of Rs. 40,000/- and in default, to undergo simple imprisonment for a period of three years.

(3.) The Criminal Appeal of the petitioner i.e. Criminal Appeal No. 540/2011 against his conviction and sentenced is pending consideration before this Court. Vide order dated 19.05.2011, the order of sentence has been suspended and he has been enlarged to bail. However, his conviction remains intact.