DURGA PRASAD Vs. STATE OF U P

JUDGEMENT

(1.) The appellant Durga Prasad son of Ram Charan Verma has preferred this criminal appeal against the judgment and order dated 22.2.1985 passed by the IIIrd Additional Sessions Judge, Banda in Special Case No.10 of 1982 (State vs. Durga Prasad), arising out of Case Crime No.497 of 1977, Police Station-Kotwali, District-Banda whereby the appellant has been convicted for offence u/s 161 of I.P.C. and section-5(1)(D) read with section-5(2) of the Prevention of Corruption Act, 1947 and has been sentenced to undergo rigorous imprisonment of one year against the offence u/s 161 of I.P.C. and one year rigorous imprisonment and a fine of Rs.250/- against the offence u/s 5(2) of Prevention of Corruption Act, 1947 and in case of default in payment of fine to further undergo three months rigorous imprisonment and it has been ordered that both the sentences have to run concurrently.

(2.) Heard Shri Apul Mishra, learned counsel for the appellant and learned A.G.A.

(3.) Perused the lower court record and the paper-book of criminal appeal.