SIYARAM DHAKAR Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through Video Conferencing. Heard on admission. Record perused.

(2.) The appeal is admitted for final hearing. Looking to the challenge of COVID-19 pandemic which is posing existential problem to human beings, this case has been taken through Video Conferencing in which this court, counsel for the respective parties and the Members of Staff (who took the dictation) jointly shared the hearing on Video Conferencing (VC) arranged by the Computer Section of the Gwalior Bench of High Court of Madhya Pradesh and counsel for the parties connected from their residence through VC and therefore, norms of social distancing/physical distancing were followed in letter and spirit.

(3.) The present appeal under Section 374 of Cr.P.C. has been filed by the appellant against the order dated 22.11.2019, passed in Sessions Trial No.1189/2015, by the trial Court, Datia, whereby the appellant has been convicted under Section 7 of the Prevention of Corruption Act and sentenced to undergo 3 years RI with fine of Rs.4,000/- and Section 13(1)D read with Section 13(2) of the Prevention of Corruption Act and sentenced to undergo 4 years RI with fine of Rs.4000/- and Section 120-B of IPC and sentenced to undergo 4 years RI with fine of Rs.4000/- with default stipulation.