MAHABIR PRASAD S/O SHREE RAM, R/O 48 AHIRAN TOLA, CHHIPETTY, POLICE STATION KOTWALI, DISTRICT ETAWAH (UTTAR PRADESH) Vs. STATE OF U P , C B I

JUDGEMENT

(1.) This appeal has been filed challenging the judgment and order dated 29.5.2000, passed by the Special Judge, Anti Corruption, U.P. (East), Dehradun, in C.B.I. Case No. 8/88, titled as C.B.I. v. Mahabir Prasad & Jaipal Singh, whereby both the accused persons have been convicted for various offences and directed to undergo imprisonment for the period indicated in the said judgment and order.

(2.) None has turned up on behalf of the appellant, though Mr. Munish Bhardwaj, Advocate, was appointed Amicus Curiae, in this case by the order dated 2.11.2006 passed by this Court.

(3.) It can significantly be noted that the appellant Mahabir Prasad (written as 'Mahavir Prasad' in the trial court judgment) had originally preferred this appeal before the Allahabad High Court, where it was numbered as Criminal Appeal No. 1416/2000. Co-accused Jaipal Singh preferred a separate appeal before the Allahabad High Court, which was numbered as Criminal Appeal No. 1424/2000. However, on account of creation of State of Uttaranchal (now Uttarakhand) by the U.P. Reorganization Act, 2000, both the aforesaid criminal appeals were transferred to this Court and here the Criminal Appeal No. 1416/2000 was re-numbered as Criminal Appeal No. 129/2006, and Criminal Appeal No. 1424/2000 was renumbered as Criminal Appeal No. 128/2000.