(1.) Heard on admission through video conference. Record perused.
(2.) Appeal is admitted for final hearing. The appellant has been convicted under Section 7 of Prevention of Corruption Act and sentenced to undergo 3 years RI with fine of Rs.2,000/- and Section 13(1)(d) read with Section 13(2) of Prevention of Corruption Act and sentenced to undergo 4 years RI with fine of Rs.2,000/- with default stipulation.
(3.) Also heard on I.A.No.390/2020, an application for suspension of sentence on behalf of appellant.