BHISHAM KUMAR Vs. STATE

JUDGEMENT

(1.) (Oral)

(2.) THIS appeal has been filed against the order of Special Judge dated 3/11/1979 charging the appellant under Section 161 of the Indian Penal Code and Section 5(2) read with Section 5(1)(d) of the Prevention of Corruption Act. The appellant was awarded two years rigourous imprisonment and a fine of Rs.100/= under Section 5(2) read with Section 5(1)(d) of the Prevention of Corruption Act and two years rigourous imprisonment and a fine of Rs.100/= under Section 161 of the Indian Penal Code.