MAHESH RAV TRIPATHI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Samrat Gupta, holding brief of Sri Atual Verma, learned counsel for the revisionist, learned AGA, Shri Bireshwar Nath, learned counsel appearing for Central Bureau of Investigation and perused the record.

(2.) All the three revisions are connected, which have been heard together, hence they are being disposed of by a common judgment.

(3.) Accused-revisionist Mahesh Rav Tripathi was convicted and sentenced by learned Special Judicial Magistrate (CBI), Lucknow vide judgment and order dated 07.3.2001 passed in Criminal Case No. 113/1999, (State through C.B.I. v. Mahesh Rav Tripathi) arising out of RC 14(S)/94 under section 120B/420,467,468 and 471 IPC, Police Station CBI, SPE, Lucknow and Criminal Case No. 118 of 2000 (State through CBI v. Mahesh Rav Tripathi) arising out of RC No. 28 (S)/97 under section 120B/420/467/468/471 IPC, Police Station CBI, SPE, District Lucknow, respectively, wherein he was convicted and sentenced under section 420 IPC to three years' rigorous imprisonment and a fine of Rs. 2,000/-, with default stipulation of six months' rigorous imprisonment, under section 467 IPC for three years' rigorous imprisonment and a fine of Rs. 2000/-, with default stipulation of six months' rigorous imprisonment, under section 468 IPC for two years' rigorous imprisonment and a fine of Rs. 1000/-, with default stipulation of three months' rigorous imprisonment and under section 471 IPC two years' rigorous imprisonment and a fine of Rs. 1,000/-, with default stipulation of three months' rigorous imprisonment. All the sentences were directed to run concurrently.