O P SINGHANIA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Satish Trivedi, Senior Advocate, assisted by Sri Shri Kant, Advocate, appearing for appellant and learned A.G.A. for the State.

(2.) The instant appeal was preferred against judgment and order dated 28.2.1981 passed by Special Judge, Anti-Corruption (Central) U.P., Lucknow, in criminal case No.45 of 1976 whereby sole appellant was convicted under Sections 120-B, 420, 471 I.P.C. and Section 5 (2) read with Section 5 (1) (d) of Prevention of Corruption Act, and sentenced to one year R.I. under Section 120-B, two years R.I. SS. 420, 471 I.P.C. and Section 5 (2) read with Section 5 (1) (d) of Prevention of Corruption Act and fine of Rs.1535/-. In default of payment of fine, he shall undergo one year imprisonment. All the sentences are directed to run concurrently.

(3.) First information report was registered against appellant on 2.2.1976 at case crime No. 7 of 1976 by Sri CM. Sharma, Superintendent of Police, CBI/SPE, Lucknow.