ASHOK LEHARCHAND BHANSALI Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) In both these applications the applicant has prayed for suspension of sentence and grant of bail pending Criminal Appeal No.222 of of 2022.

(2.) The applicant is convicted vide judgment and order dtd. 23/2/2022 for offence punishable under Sec. 120 -B of Indian Penal Code (for short "IPC") and sentenced to suffer rigorous imprisonment for two years and to pay fine of Rs.50,000.00. He is also convicted for offence under Sec. 420 r/ w Sec. 120-B of IPC and sentenced to suffer rigorous imprisonment for five years and to pay fine of Rs.3,00,00,000.00. For the conviction under Ss. 465 of IPC, 468 of IPC and 471 of IPC, the applicant has been sentenced to suffer imprisonment of one year on each count and fine of Rs.1,00,000.00 on each count.

(3.) Learned counsel for the applicant submitted as follows:-