SATENDRA SUMAN Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

(2.) 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.1/2017, by the trial Court, Bhind, whereby the appellant has been convicted under Section 7 of the Prevention of Corruption Act and sentenced to undergo 5 years RI with fine of Rs.10,000/- and Section 13(1)D read with Section 13(2) of the Prevention of Corruption Act and sentenced to undergo 5 years RI with fine of Rs.10,000/- with default stipulation.

(3.) Heard on I.A. No.1732/2020, application for suspension of sentence filed on behalf of the appellant.