REGENT COMPUTRONICS PVT. LTD.

KRISHNA KUMAR VERMA Appellant

V/S

STATE OF M P Respondents

Referred Judgements :-

SURAJ MAL VS. STATE DELHI ADMINISTRATION [REFERRED]
MADHUKAR BHASKARRAO JOSHI VS. STATE OF MAHARASHTRA [REFERRED]
PUNJABRAO VS. STATE OF MAHARASHTRA [REFERRED]
STATE OF ANDHRA PRADESH VS. V VASUDEVA RAO [REFERRED]
STATE OF ANDHRA PRADESH VS. T VENKATESWARA RAO [REFERRED]
T SUBRAMANIAM VS. STATE OF TAMIL NADU [REFERRED]
B NOHA VS. STATE OF KERALA [REFERRED]
C M GIRISH BABU VS. CBI COCHIN [REFERRED]
INDUR DAYALDAS ADVANI VS. STATE OF BOMBAY [REFERRED]

JUDGEMENT

(1.) The appellant, though charged with the offences under Section 7 and in the alternative under Section 13(1)(d) read with 13(2) of the Prevention of Corruption Act, 1988 (for short "the Act"), stands convicted under Section 7 of the Act and sentenced to undergo imprisonment for 1 year and to pay a fine of Rs.1000/- and in default, to suffer S.I. for 2 months. The corresponding judgment, passed on 19.03.2002 by the Special Judge (under the Act) at Narsinghpur in Special Criminal Case No.3/1999, is the subject matter of challenge in this appeal.

(2.) The following facts are not in dispute -

(3.) The prosecution case, in short, may be stated thus -

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KRISHNA KUMAR VERMA Vs. STATE OF M P

Referred Judgements :-

JUDGEMENT

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