GOVIND RAWAT Vs. STATE OF M.P

JUDGEMENT

(1.) Heard through video conferencing on IA No.2815/2020, a third repeat application for suspension of sentence on behalf of the appellant.

(2.) The first application for suspension of sentence i.e. I.A.No.7516/2019 was dismissed as withdrawn on 27.09.2019. Thereafter, the appellant filed a second repeat application i.e. I.A.No.9900/2019 within a short period, therefore, the same was also dismissed as withdrawn on 28.01.2020, hence the present application.

(3.) Appellant has filed the present appeal being aggrieved by the judgment dated 31.08.2019 passed by Special Judge (PC Act), Dhar whereby he has been convicted under sections 7 & 13 (1)(d) r/w section 13(2) of the Prevention of Corruption Act (hereinafter referred to as 'the PC Act ') and sentenced to undergo 5-5 years RI with fine of Rs.5,000/- respectively; in default of payment of fine, further RI for 6 months.