(1.) List has been revised and the case was taken up in the revised call.
(2.) Heard learned Counsel for the appellant, Shri Shiv. P. Shukla, learned Counsel for C.B.I. and Shri Ashok Kumar Singh, learned A.G.A-I for the State-respondents.
(3.) The instant Criminal Appeal under Sec. 9 of the Criminal Law Amendment Act read with Sec. 374 Cr.P.C. has been filed on behalf of the appellant, namely, Smt. Madhu Tandon against the judgment and order dtd. 10/2/1998 passed by Special Judge (Anti Corruption), U.P (West) Lucknow, in Case No.1/81 arising out of R.C. No.19/1979, convicting the husband of the appellant under Sec. 409 I.P.C. and Sec. 5(2) readwith Sec. 5(1) (c) of the Prevention of Corruption Act, 1947 and sentencing him to undergo two years rigorous imprisonment and a fine of Rs.18,000.00 on each count, the sentences of imprisonment directed to run concurrently and in default of payment of fine to undergo further imprisonment of six months.