VIJAYA CHANDRAMOHAN KHOT Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The applicant is seeking suspension of sentence and grant of bail during pendency of appeal preferred by applicant challenging judgment and order dtd. 9/5/2023 passed by Special Judge, CBI, Greater Bombay, in Special Case No.52 of 2016.

(2.) The applicant (Accused no.1) has been convicted for the offence u/s.13(2) r/w 13(1)(e) of the Prevention of Corruption Act , 1988 and sentenced to suffer imprisonment for a period of four years and to pay fine of Rs.50,000.00. The accused no.2 (husband of applicant) is convicted for offence punishable u/s.109 of IPC r/w S.13(2) r/w 13(1)(e) of P.C.Act and sentenced to suffer imprisonment of six months.

(3.) The prosecution case is that applicant was working as Assistant Manager in Oriental Insurance Company, Mumbai. During the period from 1/1/2012 to 27/2/2015 she had acquired immovable and movable assets to the tune of Rs.1,36,77,840.00 in her name and in the name of her family members.