SURESH KUMAR LAKRA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The above captioned six appeals arise out of trial court's judgment of 7th May, 2018, vide which appellants- Jaibir Singh Sherawat, Piyush Goel, Virender Pal, Umesh Prashar, Mukesh Gupta and Suresh Kumar Lakra have been held guilty for the offences under Sections 7, 12 & 13(1) (d) r/w Section 13(2) of Prevention of Corruption Act, 1988 (henceforth referred to as the "PC Act") and Section 120B IPC. Vide impugned order of 9th May, 2019, these six appellants have been sentenced as under:-

(2.) The factual background of this case, emerging from the impugned judgment, is as under:-

(3.) Charges under Section 120B r/w Sections 7,12, and 13(2) r/w Section 13 (1) (d) of PC Act were framed by trial court against these six appellants. In addition, appellant- Piyush Goel was also put on trial for the offence under Section 12 of PC Act. Trial court had relied upon deposition of 36 witnesses, whose details find mention in the impugned judgment. Appellants in their statements recorded under Section 313 Cr.P.C. denied the prosecution case set up against them. Appellant- Jaibir Sherawat had got one witness i.e. Mahipal Singh, Junior Engineer (DW1) examined in his defence.