NITIN TRIMBAK NIKAM Vs. CBI

JUDGEMENT

(1.) The Applicant Nitin Nikam is convicted for the offence u/s.7 of Prevention of Corruption Act and sentenced to suffer rigorous imprisonment for three years and to pay fine of Rs.50,000.00. He is also convicted for the offence u/s.120B of IPC and sentenced to suffer rigorous imprisonment for three years and fine of Rs.10,000.00; whereas Applicant Ganesh Dhayagude is convicted for offence u/s.120B of IPC and sentenced to suffer imprisonment for three years.

(2.) Both the applicants have preferred the appeals challenging the judgment of conviction and applications for suspension of sentence of judgment. The appeals are admitted and pending for final disposal.

(3.) The applicants were on bail during trial. The sentence of imprisonment was suspended by the Trial Court for a temporary period to enable the appellants/applicants to prefer appeal. The order suspending sentence of imprisonment awarded against Nitin Nikam has been extended by this Court vide Order dated 6 th April 2023.