NIHAL CHAND Vs. CBI

JUDGEMENT

(1.) Impugned judgment of 19th December, 2012 holds appellantsNihal Chand (Executive Engineer Civil), RC Bansal AE (Civil), Anil Kumar( Jr. Engineer) and Gulshan Kumar (Contractor) guilty for the offences under Sections under Sections 420/468/471 IPC r/w 120B IPC; Section13(2) r/w Section 13(1) (d) of Prevention of Corruption Act, 1988 (henceforth referred to as the "PC Act") and Section 120B IPC r/w Section 420/468/471 IPC and Section 13(2) r/w Section 13(1) (d) of PC Act in RC No. 69(A)/03. Vide impugned order of 20th December, 2012, the aforesaid appellants have been sentenced as under:-

(2.) The facts as noted in the impugned judgment are as under:-

(3.) The aforesaid appellants were put on trial for the offences under Sections 420/468/471 IPC r/w Sec.120B IPC; Section 13(2) r/w Section 13(1) (d) of PC Act, 1988 and Section 120B r/w Sections 420/468/471 IPC and Section 13(2) r/w Sec.13(1) (d) of the PC Act, 1988. Trial court has relied upon evidence of thirty witnesses and has discarded the stand of aforesaid appellants-accused persons and has thereafter convicted the aforesaid appellants, as noticed hereinabove, while holding as under-