DHARMENDRA KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the appellant, learned Additional Government Advocate representing the State and gone through the impugned judgment.

(2.) This appeal under Sec. 415(2) of B.N.S.S. has been preferred by appellant-Dharmendra Kumar against the judgment and order dtd. 25/3/2025 passed by Additional District and Sessions Judge/Special Judge (Prevention of Corruption Act), Court No. 02, Bareilly in Special Case No. 06 of 2018, arising out of Case Crime No. 407 of 2011, under Ss. 7/13 of Prevention of Corruption Act, Police Station Amroha Nagar, District Jyotiba Phule Nagar convicting and sentencing the appellant as under:-

(3.) The appellant has prayed for his release on bail during the pendency of this criminal appeal before this Court.