NAND KISHORE Vs. DIRECTOR, C B I

JUDGEMENT

(1.) Heard the learned counsels for the accused-appellants of their respective criminal appeal and learned counsel appearing on behalf of CBI. Perused the record.

(2.) The aforesaid ten criminal appeals have been preferred against the order of conviction and sentence dated 24.12.2018, passed by Special Judge (Prevention of Corruption Act) CBI Court No. 3, Ghaziabad in Special Case No. 18 of 2014 (Old Case No. 8 of 2000), Computer File No. 5700018/2014 (CBI/SPE, Dehradoon vs. Brig. Jagjit Singh and others), in CNR No. UPGZO 1000252-2000 R.C. 31(A)/93-DAD Sec. 120B, 420/511, 468 and 471 Penal Code and Sec. 13(2) read with Sec. 13(1) of Prevention of Corruption Act, Police Station CBI/SPE, Dehradoon.

(3.) It has been submitted by the learned counsels to the accused-appellants that co-accused Smt. Usha Bedi and Smt. Bharti have already been released on bail by this Court vide order dated 25.02.2019, passed in Criminal Appeal No. 1427 of 2019. Learned counsel for the accused-appellants has Further submission is that accused Nand Kishore, Paramjeet Singh,Ravendra Kumar, Ashutosh Pandey, Azad Singh, Pramod Kumar, Ramkrishan and Raj Kumar Gautam were the candidates who applied for getting recruitment in Indian Army on different posts. Accused Brig. Jagjit Singh, Subedar Major Hari Chand and Havaldar/Clerk Veerbhan are the Army Officers under whose supervision the examination was conducted.