RAM AVTAR NARWARIYA Vs. STATE OF M.P

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

(2.) The present appeal has been filed by the appellant against the order dated 30.09.2019, passed in Sessions Case No.12/2017, by the trial Court, Gwalior, whereby the appellant has been convicted under Sections 7 and 13(2) of the Prevention of Corruption Act and sentenced to undergo 3 years RI with fine of Rs.12,000/- and 4 years RI with fine of Rs.12,000/- respectively with default stipulation.

(3.) Heard on I.A. No.31/2020, second application for suspension of sentence filed on behalf of the appellant.