(1.) The above captioned appeals arise out of common impugned judgment of 19th December, 2012 vide which appellants- S C Sharma, Nihal Chand, Ramesh Chand Bansal, Mahavir Singh and Pradeep Mann have been convicted for the charges under Sections 13(2) r/w Section 13(1) (d) of Prevention of Corruption Act, 1988 (henceforth referred to as the "PC Act") r/w Section 120B IPC; under Sections 420/467/468 & 471 IPC and Section 13(2) read with Section 13(1) (d) of PC Act, 1988 r/w Sec. 120B IPC and under Section 120B IPC r/w Section 420/467/468 & 471 IPC & Section 13 (2) r/w Section 13 (1) (d) of PC Act, 1988 in CC No. 31/11 and CC No. 32/11 of RC No. 51(A)/03. Vide order of 20th December, 2012, they have been sentenced as under:-
(2.) The facts as emerging from the impugned judgment are as under:-
(3.) CC No. 31/11 and 32/11 relate to RC No. 51(A)/03 in which appellants SC Sharma and others were put on trial for the offences under Sections 13(2) r/w Section 13(1) (d) of PC Act r/w Section 120B IPC and under Sections 420/467/468 & 471 IPC. Trial Court had relied upon evidence of 32 witnesses to convict appellant- SC Sharma and others after discarding their statements recorded under Section 313 Cr.P.C.