HARISHANKAR CHATURVEDI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The instant criminal appeal has been preferred by the appellant against the judgment dated 21.01.2020 passed by the Special Judge (Prevention of Atrocities Act) and First Additional Sessions Judge, Gwalior, whereby the appellant has been convicted under Section 7 of Prevention of Corruption Act and sentenced to undergo RI for 3 years with fine of Rs.10,000/- and Section 13(1)(d) readwith Section 13(2) of the Prevention of Corruption Act and sentenced to undergo RI for 4 years with fine of Rs.10,000/- with default stipulations.

(2.) Appeal heard on merits, record perused.

(3.) Appeal is admitted for final hearing.